CHIGIRI CHIGURU RAMAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed by the petitioners - A1 to A6 under Sec. 482 Cr.P.C. to quash the proceedings in Crime No.224 of 2013 of Karimnagar Rural Police Station, Karimnagar District, registered against them for the offences under Ss. 120-B, 406, 420, 423, 465, 471 and 477 IPC.

(2.) The respondent No.2 lodged a private complaint before the Judicial Magistrate of First Class, Karimnagar, stating that petitioners No.1 to 5 - A1 to A5 executed fake, forged, sham and fictitious registered sale deed vide document No.3057 of 2013 dated 29.04.2013 in respect of his land in Sy.No.538/F, admeasuring 0-26 guntas, styling themselves as real owners and sold the said land in favour of A6 and cheated him. The illegal sale of the land was not followed by delivery of possession to the purchaser and it was only a nominal sale deed executed to deprive the respondent No.2 of his legitimate rights over the property. Fake and fictitious pattedar pass books and title deeds were shown as genuine for getting the land registered in the name of A6. The said private complaint was referred to the police which was registered as Crime No.224 of 2013 for the above offences.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondent No.2-de facto complainant.