SYED RAHAMATH ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Petition is filed by the petitioner to quash the proceedings filed against him by Police Station, Narsingi in Crime No.415/2015 for the offences under Ss. 447, 427 of IPC and Sec. 3 of the A.P.Land Grabbing (Prohibition) Act, 1982.

(2.) On the basis of the complaint given by Manager of Osman Sagar Lake, Crime No.415 of 2015 was registered on 19/8/2015. Briefly, the allegations against the petitioner are that the petitioner has criminally trespassed and was illegally constructing compound wall by dumping gravel at FTL Coordination Point No.656 towards Srinagar Colony area of Osmana Sagar lake, which is prohibited within the FTL Area. Accordingly, requested to take appropriate action.

(3.) The police, having issued notice under Sec. 41-A of Cr.P.C to the petitioner, concluded investigation and filed charge sheet for the offences as mentioned above.