K.RAVINDR REDDY Vs. Y.SHEKAR REDDY

JUDGEMENT

(1.) This criminal revision is filed under Ss. 397 and 401 Cr.P.C. to set aside the dismissal of the petition in Crl.M.P.No.64 of 2013 in C.C.No.200 of 2014 filed under Sec. 239 Cr.P.C. on the file of III Metropolitan Magistrate, Cyberabad at L.B.Nagar seeking discharge for the offences punishable under Ss. 3 and 4 of A.P.Land Grabbing (Prohibition) Act, 1982 and also Sec. 3 of Prevention of Damage to Public Property Act, 1984.

(2.) Heard learned counsel for the petitioners/A-1 to A-4 and learned Assistant Public Prosecutor for respondents.

(3.) The second respondent lodged a complaint to the police on 30/4/2012 stating that he along with Tahsildar, Shamshabad Mandal inspected Narkuda Village and observed that A-1 and other owners have encroached Firangi Nala, damaged and formed the road across the C.D.Weir and abutment of the check Dam in the Nala is dismantled. It is also observed that A-1 and other owners have developed the land in survey Nos.324 and 335 by encroaching the boundaries of the Firangi Nala for about 1 km length and the soil excavated from his land dumped into the canal thereby obstructed the flow of canal. Basing on the said complaint, a case in crime No.99 of 2012 was registered for the aforesaid offences, investigated into and after completion of investigation, charge sheet was filed for the offences punishable under Ss. 3 and 4 of A.P.Land Grabbing (Prohibition) Act, 1982 and Sec. 3 of Prevention of Damage to Public Property Act, 1984 against the petitioners/A-1 to A-4.