VEMANA 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.') to quash the proceedings against the petitioner/accused No.3 in FIR.No.221 of 2023 dtd. 27/10/2023 before the Suraram Police Station, registered for the offences punishable under Ss. 447, 427 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'the IPC').

(2.) The brief facts of the case are that the respondent No.2/de facto complainant lodged a written complaint stating that when she went to regular field inspection in survey Nos.2 and 3, FTL land, Krishna Nagar, Gajularamaram Village, she noticed that persons by name Yadagiri, Mazhar, Vemana Reddy/petitioner/accused No.3 trespassed to FTL land and have illegally disturbed the cheruvu by constructing rooms, filling the kotha cheruvu.

(3.) On receipt of the said complaint, the Police registered FIR.No.221 of 2023 dtd. 27/10/2023 arraying the petitioner as accused No.3 for the offences punishable under Ss. 447, 427 read with Sec. 34 of IPC. Aggrieved thereby, this criminal petition is filed.