A.JAYARAM REDDY 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 petitioner/A1 to quash the proceedings against him in Crime No.82 of 2021 on the file of Rajapet Police Station, Rachakonda District. The offences alleged against him are under Ss. 420, 468, 471 and 506 r/w.120b of Indian Penal Code and Sec. 156(3) of Cr.P.C.

(2.) As seen from the complaint there are disputes regarding purchase of property and allegations of fabrication are made. The petitioner had earlier filed a complaint with regard to the same subject property, which was registered as Crime No.110/2018 before the Rajapet Police Station, Rachakonda. The present complaint is filed against the petitioner before the Rajapet Police Station. WP.No.43961/2018 is also pending before this Court in respect of the same subject land. Keeping in view that these cases are complaint and counter complaints with respect to the very same property, this Court deems it appropriate to direct the Police to conclude investigation expeditiously without taking any coercive steps against the petitioner.

(3.) Accordingly, the Criminal Petition is disposed off.