G.MAHESWAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 Cr.P.C., to quash the order dtd. 7/8/2013 in Crl.M.P.No.227 of 2013 in Cr.No.664 of 2012 passed by the learned VIII Metropolitan Magistrate, Cyberabad, at Rajendranagar, Ranga Reddy District and the resultant proceedings in C.C.No.932 of 2013, on the file of the said court.

(2.) Heard learned counsel for the petitioners/A-1, A-2, A-4 and A-5 and learned Assistant Public Prosecutor for the first respondent/State. None appears for the second respondent/ de facto complainant. Perused the record.

(3.) The second respondent herein filed a private complaint before the learned VIII Metropolitan Magistrate, Cyberabad at Rajendranagar alleging offences punishable under Ss. 419, 420, 423, 406, 468, 506, 120-B IPC. It is alleged in the complaint that she entered into an agreement of sale with petitioner/A-1, who is the agreement holder in respect of plot Nos.44 and 45 admeasuring 200 sq. yards each in Sy.Nos.10, 11/5 and 15/1 at Hydershakote Village and Gram Panchayat, Rajendranagar Mandal, Ranga Reddy District. A-5 is the original owner of the plots, A-2 is the scribe of the agreement, which was prepared in the presence of A-3. The cost of each plot was Rs.11.00 lakhs i.e., Rs.5,500.00 per sq. yard. The father of the complainant paid Rs.1.00 lakh towards advance sale consideration for each plot. Subsequently, A-1 and A-2 demanded the father of the complainant to pay Rs.5.00 lakhs, but he refused to pay and agreed to pay the balance sale consideration at the time of registration.