DR. THUMMALA KARTHIK Vs. S.H.O.

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 Cr.P.C to quash the proceedings against the petitioner/A-3 in C.C.No.395 of 2014, on the file of the Judicial Magistrate of First Class, Choutuppal, Yadadri Bhuvanagiri District.

(2.) Heard learned counsel for the petitioner, learned counsel for the second respondent/complainant and learned Assistant Public Prosecutor appearing for the first respondent/State. Perused the record.

(3.) The second respondent filed a complaint before police stating that he purchased a total extent of Acs.2-06 Gts., in Sy.Nos.311 and 313 of Lingojigudem Village, Choutuppal Mandal, Nalgonda District vide registered document No.4943 of 2011, executed by Canara Bank Assets Recovery Management Branch, Hyderabad, as Sri V.V.Narasimha Rao, who had purchased the said lands from Smt.Korivi Gopamma, represented by her GPA holder Palle Ram Reddy (A-1), had taken loan from Canara Bank and as the said Narasimha Rao failed to repay the loan, the Bank sold the land.