MUDDHAPURAM PRAVEEN KUMAR GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner is the complainant who is aggrieved by the order of the learned Junior Civil Judge refusing to refer the private complaint to the police for the purpose of investigation.

(2.) The petitioner had filed a private complaint alleging that the respondents/Accused Nos.2 to 4 have criminally conspired to cause loss to him. They approached the civil court taking advantage of the revenue records standing in their name and obtained orders. Further, the respondents / accused threatened to implicate him in SC-ST case and also made demand of Rs.5.00 lakhs for withdrawing the suit filed by them.

(3.) The learned Magistrate passed the impugned order refusing to refer the complaint to police giving elaborate reasons.