KONDA VAMSHI KRISHNA GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime No.159 of 2019 pending on the file of the Station House Officer, Kothur Police Station, Cyberabad District. The petitioner herein is accused No.1 in the said Crime. The offences alleged against the petitioner are under Sections 447 and 427 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Sri K. Ramachandra, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) Though the incident alleged took place on 27.09.2019, respondent No.2 - de facto complainant lodged the complaint on 30.09.2019. Thus, there is a delay of three days. Though the crime was registered on 30.09.2019, the police have not completed investigation so far. The offences alleged against the petitioner are bailable offences. A suit in O.S. No.83 of 2019 was filed by one Konda Radamma, grandmother of the petitioner herein, against the vendor of respondent No.2 herein. There is an injunction order. These aspects would reveal that there are disputes between the petitioner and respondent No.2 with regard to the land in Survey No.97/EE/1 situated at Thimmapur Revenue Village, Kothur Mandal, Ranga Reddy District. Thus, there are several aspects to be investigated into by the Investigating Officer during the course of investigation.