SANKARAMANCHI SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Criminal Petitions are filed under Section 482 of Cr.P.C. seeking to quash the proceedings in C.C.No.1070 of 2017 on the file of the IX Metropolitan Magistrate, Kukatpally, Hyderabad.

(2.) The facts, in issue, are as under:

(3.) The 3rd respondent/de facto complainant lodged a report on 25.05.2017 stating that M/s. Trinity Infrastructures Limited, represented by its authorized signatory P.S.Parthasarathi (petitioner in Criminal Petition No.359 of 2019), had executed four documents in favour of M/s. Suvishal Power Generation Ltd., represented by its authorized signatory P.V.S.Sharma (petitioner in Criminal Petition No.8372 of 2019) by transferring the Government Lands in Sy.Nos.20, 28, 100, 101 of Miyapur Village, Serilingampally Mandal, Ranga Reddy District, registered at S.R.O., Kukatpally, as detailed below:- <IMG>JUDGEMENT_9_LAWS(TLNG)9_2021_1.jpg</IMG>