RAVI SURI Vs. M.V.V.PRASADA RAO

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused in C.C.No.7315 of 2021 on the file of VII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad.

(2.) The petitioner is aggrieved by the prosecution for the offences under Ss. 447, 427 of IPC and Sec. 3 of Prevention of Damage to Public Property Act, 1984 on the basis of the complaint of the Tahsildar/2nd respondent.

(3.) Briefly, the case of the 1st respondent is that the concerned Revenue Inspector found that the land in question declared as Government land under A.P.Escheats & Bona Vacantia Act falls in TS Nos.5 & 6 Block: L, Ward No.167 correlated to Sy.No.12 of Teegalaguda Village was trespassed by this petitioner and he had removed the government sign board and wrote on walls that "Trespassers will be prosecuted. This land belongs to Ravi Suri P.No.15 & 16 H.No.16/11/16/P/96, Teegalaguda, Saleem Nagar, Malakpet, Hyderabad." The staff of the revenue office painted the walls with black paint and erected a government sign board again on 5/12/2020, but the said sign board was again removed by the accused. During the course of investigation, the police found that this petitioner had trespassed twice into the government land and removed the government sign board painted on the walls, for which reason, he has committed the alleged offences.