J.SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P,.C.'), is filed by the petitioner/A3 to quash the proceedings against him in FIR No.182 of 2022, dtd. 5/9/2022 on the file of Central Crime Station, Hyderabad. The offences alleged against the petitioner/A3 are under Ss. 420, 465, 468, 471 r/w.34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.

(3.) The 2nd respondent filed a complaint stating that the official record of the GHMC was falsified by this petitioner and two others. According to the 2nd respondent, M/s.Aditya Traders (Electrical Parts Shop), situated at 5/1/555/1, Troop Bazar, Sayed Jung Lane, Jambagh, Hyderabad, is being run as a Proprietary concern since 1989. A2-sister and A3-Brother/petitioner of 2nd respondent, having knowledge that the shop is a Proprietary Concern, have made false claim that it is a Partnership Concern and fabricated a false provisional trade licence dtd. 12/5/2015 by tampering the electronic data of GHMC. The said document was filed in OS.No.298 of 2015 on the file of the X Additional Chief Judge, City Civil Court, Hyderabad, and was marked as Ex.P59 in the evidence of K.Indravathi/A2. The complainant further states his sister and this petitioner-brother are collectively liable to be prosecuted for tampering the official electronic data and for uploading forged and fabricated documents.