LAWS(TLNG)-2022-8-6

YEMSANI PRAKASH Vs. STATE OF TELANGANA

Decided On August 03, 2022
Yemsani Prakash Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as accused Nos.1 to 6 in Crime No.313 of 2022 of Shankerpalli Police Station, the present criminal petition is filed.

(2.) Heard the submission of learned counsel for the petitioners as well as learned Assistant Public Prosecutor, who is representing respondent No.1. In the light of the limited relief sought for, issuance of notice to respondent No.2 is felt not necessary.

(3.) Learned counsel for the petitioners submits that respondent No.2/defacto complainant is the son of the brother of petitioner No.1 and due to family disputes a false case is foisted against the petitioners. Learned counsel also states that the disputed property was sold long back and now respondent No.2 is claiming the said property. However, learned counsel states that no further orders in this criminal petition are required, except to protect the petitioners from arbitrary arrest and to direct the police concerned to consider the documents that would be produced by the petitioners.