SARDAR HARJITH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners in CC No.3017 of 2021 on the file of Judicial Magistrate of First Class Special Mobile PCR Court at Karimnagar.

(2.) The 2nd respondent filed a private complaint before the Magistrate stating that she is the owner of plot bearing No.36 admeasuring 220 sq.yds in Ramchandrapur Colony, Karimnagar and same was purchased from Vemuganti Ganga Bhavani through her GPA holders Vengala Sammi Reddy and Gujjala Ravindhar on 27/11/2009 vide registered sale deed No.7934 of 2009. Her vendor had purchased the property from A1 herein. Having obtained permission from the municipal authorities, construction was also undertaken. According to the complainant, A1 having sold the property in the year 1987 colluded with his family members and created false document No.3963 of 2019 dtd. 2/4/2019, which is deed of relinquishment of rights. The said document was fabricated only for the purpose of cheating the 2nd respondent and illegally grab the property.

(3.) The said complaint was referred to the police by the Magistrate and same was investigated and charge sheet was filed for the offences under Ss. 464, 471, 420, 506 r/w 34 IPC.