SALLA SRIPAL REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition has been taken out under sec. 482 of Cr.P.C. by A-4-Salla Sripal Reddy in Crime No.204 of 2012 of Medipally Police Station, Cyberabad, to quash the proceeding therein.

(2.) The petitioner is A-4 in Crime No.204 of 2012 of Medipally Police Station, Cyberabad, registered for the offences under Sec. 420, 447 and 427 read with 34 of I.P.C.

(3.) The third respondent is the maternal uncle of A.Rani Madhuri W/o. A.Gowrishankar, who is the owner of Plot No.485 comprising Survey No.29/A of Parvathapur village, Ghatkesar Mandal, Ranga Reddy District. Smt A.Rani Madhuri filed O.S.No.619 of 2011 on the file of the Principal Junior Civil Judge, Ranga Reddy District, against S.Srinivas Yadav and three others and obtained interim injunction on 8/12/2011. A report came to be lodged by T.Nagesh before the Station House Officer, Medipally Police Station on 21/4/2012, alleging inter alia that Ramdas along with 15 others trespassed into the land of Smt. A.Rani Madhuri and threatened him with dire consequences. The Station House Officer, Medipally Police Station, arrested A-1-Dubbaka Shankar, A-2-Dubbaka Anjaneyulu, A-3-Dubbaka Ramulamma and A-5-Yacharam Jangaiah on 27/9/2012. A-4 Salla Sripal Reddy filed this application to quash the criminal proceedings against him on the ground that his participation in fabricating documents so as to deprive Smt A.Rani Madhuri of her right over Plot No.485 is not established.