ATHIK MOHAMMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in Cr.No.37 of 2021, pending on the file of V Additional Judicial Magistrate of First Class, Warangal. The petitioner herein is accused No.1 in the said crime. The offences alleged against him are under Sections 420, 468 and 471 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the record.

(3.) The 2nd respondent is claiming that his father has purchased the subject property i.e., plot No.30 in Sy.Nos.1242 and 1243 of Paidpally Village and Gram Panchayat, Hanmakonda Mandal, Wrangal District, under registered sale deed bearing document No.2339 of 1980 and according to him, the petitioner herein have created a sale deed bearing document No.995 of 2013, dated 11.02.2013 by way of impersonation of his father, whereas the petitioner is claiming that the he has purchased the subject property under the said sale deed of 19.02.2013 itself. Thus, there are disputes between the petitioner and the 2nd respondent with regard to the said property.