P. VISHNUVARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr.Syed Kareemuddin, learned counsel for the petitioner and Mr.S.Ganesh, learned Assistant Public Prosecutor for respondent No.1.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C) for quashing of charge sheet in C.C.No.1107 of 2017 for the offences under Ss. 120(b), 468, 471, 420 read with Sec. 34 of the Indian Penal Code, 1860 (I.P.C.) pending on the file of IX Additional Chief Metropolitan Magistrate at Hyderabad.

(3.) Respondent No.2 had filed a complaint before the Commissioner of Police, Hyderabad Commissionerate on 27/6/2015 alleging that petitioner and two others were trying to grab his house by creating forged and vague documents. It was alleged that petitioner is the elder son of late V.L.Karwande and he stays in the United States of America (U.S.A.) along with his younger brothers. His widowed mother shuttles between India and U.S.A. She stays in the house bearing Municipal No.1-2- 412/9, Plot No.A-6, admeasuring 798 sq.yds situated at Gagan Mahal Co-operative Society Limited, Domalguda, Hyderabad, which his father had purchased by a registered sale deed on 12/8/1960. The house is adjacent to the house of the petitioner. It was alleged that petitioner had an eye on the said property from the very beginning.