KASULA KARUNAKAR GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against petitioners/A1 to A3 in C.C.No.312 of 2022 on the file of XX Metropolitan Magistrate, at Medchal, Cyberabad.

(2.) The 2nd petitioner filed a complaint stating that he executed registered agreement of sale-cum-General Power of Attorney in favour of A1 on 9/12/2014 for a consideration of Rs.80.00 lakhs in respect of land admeasuring Acs.1.11 gts in Sy.No.35, situated at Thumkunta village. At the time of registration of the document, the petitioners allegedly shown two DDs Rs.40.00 lakhs in favor of the 2nd respondent. Believing the accused, the 2nd respondent registered the document. However, the 2nd respondent found that the said DDs which were shown to have obtained in his favour for Rs.40.00 lakhs each were in fact taken for an amount of Rs.400.00 and the said DDS were fabricated as Rs.40.00 lakhs. For the said reason, the petitioners have cheated the 2nd respondent. Accordingly, complaint was filed and petitioners were charge- sheeted for the offence under Ss. 406, 420, 465, 467, 471, 474 r/w 34 IPC and 506 of IPC.

(3.) Learned counsel for the petitioners would submit that the said registered document was in the year 2014 and the present complaint is filed with a delay of eight years making false allegations. He further submits that as seen from the said document No.3786 of 2014 dtd. 9/12/2014, it is a registered document and it is mentioned in the document that total consideration of Rs.25,50,000.00 was already received. In the said circumstances, the allegation that Rs.80.00 lakhs DD's were shown and got the document registered in their favour cannot be accepted. Since there is steep increase in the prices of land, false complaint is made to extract money from the petitioners.