VEERESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in FIR No.415 of 2020 on the file of Medipally Police Station, Rachakonda. Petitioner is A3 in the said Crime. The offences alleged against the petitioner 419, 420, 467, 468 and 471 IPC.

(2.) Heard Sri Mirza Mahmood Ali Baig, learned counsel for the petitioner and the learned Public Prosecutor for the State. Perused the record.

(3.) A perusal of the sale deed, dated 21.05.2020 bearing document No.3166 of 2020 would reveal that the petitioner is only a witness to the said document. A perusal of the complaint dated 16.07.2020 would reveal that there are no allegations much less specific allegations against the petitioner.