THOGUTA RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners (other accused) seeking to quash the proceedings in Crime No.437 of 2020 pending on the file of the Station House Officer, Siddipet I Town Police Station, Siddipet District. The offences alleged against the petitioners are under Sections 147, 452, 353, 332, 395 read with Section 149 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor appearing for the State. Perused the record.

(3.) The Tahsildar, Siddipet Urban is the complainant. As per the complaint, he has received information from the Inspector of Police, Siddipet about illegal amount kept in House No.1-79 belonging to the father-in-law of the contesting candidate of 41-Dubbaka Constituency and requested for search of the said house. Therefore, he has rushed to the said place on 26.10.2020 at 14.00 hours. He has issued a notice for search of house to its owner and conducted search activity of the house in the presence of panchas. They have found an amount of Rs.18,67,000/- and the said amount was seized under a cover of panchanama.