Y.RAMCHANDRA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition was filed by petitioners / Accused to quash the FIR in Cr.No.147/2019 on the file of Police Station, Maldaka, Jogulamba Gadwal District for the offences under Ss. 406, 420, 466, 467, 468 and 504 read with Sec. 34 I.P.C.

(2.) Heard learned counsel for the petitioners - Accused and learned Additional Public Prosecutor for the respondent - State and Mr.P.Vamshidhar Reddy, learned counsel for respondent No.2. Perused the record.

(3.) The present complaint was registered on the basis of a private complaint filed by respondent No.2. It is not in dispute that earlier the defacto complainant has filed Cr.No.17 of 2017 in respect of same property alleging fabrication of documents. The said Crime was investigated and charge sheet was filed and numbered as C.C.No.782 of 2017 on the file of Judicial First Class Magistrate, Gadwal. The present complaint was filed on the ground that they came to know about the impersonation and fabrication of documents for which reason a private complaint was filed and the impugned FIR was registered.