DEVULAPALLI BHASKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in Crime No.273 of 2021 pending on the file of Nalgonda I Town Police Station, Nalgonda District, registered for the offences punishable under Sections 447, 427, 504 and 506 read with 34 of I.P.C. The petitioner herein is accused No.1 in the above said crime.

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

(3.) As per the complaint, dated 29.06.2021, the allegations against the petitioner herein are that he has disturbed the boundary stones of the plots. On 29.06.2021, respondent No.2 along with owner of plots viz., K. Venkata Chary, B.Nagaraju, P.Chandra Shekar and others, went to the land and found that the petitioner herein and another trespassed into their plots, quarreled them and abused them in filthy language and threatened them to kill. Thus, there are disputes between the petitioner and respondent No.2 with regard to the said property. A suit, vide O.S.No.234 of 2011 filed by the father of the petitioner herein seeking permanent injunction was decreed. Thus, there are several factual aspects to be investigated into by the Investigating Officer during the course of investigation. All the offences alleged against the petitioner herein are bailable offences.