B. N. VISHNU PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.103 of 2021 pending on the file of Uppal Police Station, Rachakonda Commissionerate. Petitioners/ A-1 and A-2 are accused in the said crime. The offences alleged against them are under Sections 420, 447, 427 and 506 r/w.34 of IPC.

(2.) Heard Sri Pujyam Suryanarayana Sarma, learned counsel for the petitioners as well as the learned Public Prosecutor. Perused the record.

(3.) In the complaint dated 01-02-2021, the allegations against the petitioners herein / A-1 and A-2 is that 2nd respondent went to USA to see her daughter, and taking advantage of the same, the petitioners herein and his financiers had executed the registered sale deed dated 22-02- 2020 vide document No.2814 of 2020. The petitioners and other accused, with an evil intention, have criminally trespassed into the said land of the 2nd respondent.