MADALA RAMBABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A4 to A7 to quash the proceedings in C.C.No.1974 of 2022 on the file of I Additional Metropolitan Magistrate Court at Malkajgiri. The offences alleged against the petitioners/A4 to A7 are under Ss. 406, 417, 418, 420, 463, 464, 468, 469, 470, 471, 120(b) of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The 2nd respondent filed a complaint stating that he is the GPA holder of one Lanka Sirisha, his elder sister and she is the absolute owner of H.No.38-19, Plot No.4, Rohini Colony, Sainikpuri. The said property devolved on her by way of a will deed executed by her grand-mother late Vemuri Padmaja Rani during her life time. Accused No.1 is the maternal uncle of the 2nd respondent/complainant and Accused No.2 is the wife of A1 and Accused No.3 is son of A1 and A2. The complainant's grandmother died on 3/10/2014 and before her death, she executed a will deed giving the property to the sister of complainant. It is however alleged that Accused No.1 managed Accused No.8 and executed a registered gift deed in favour of Accused No.3, his son on 5/5/2017, allegedly by fabricating documents. The case against these petitioners is that they were witnesses to the registered gift deed and the GPA.