M.A. MOKHEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against the petitioner in Crime No.685 of 2023 of Ameenpur Police Station, Sangareddy District, registered for the offences punishable under Ss. 447, 186 and 147 read with 149 of the Indian Penal Code, 1860 (for short 'I.P.C.')

(2.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint before the Police stating that one S. Gouri Vatsala, Tahsildar of Ameenpur Mandal sent a letter vide L.R.No.B/3599/2012, dtd. 23/12/2023, to him, in which it is stated that Mandal Girdawar of the said office submitted a report, wherein it is stated that on his routine Government land inspection, it is found that some of the villagers are leveling the Government land in Sy.No.119 of Ilapur Village, Ameenpur Mandal with JCB without any permission. It is further stated that the Mandal Girdawar stopped the work and sent back the JCB and warned them not to enter into the Government land and also informed them that the said land is involved in Court cases. In the meantime, the petitioner came to the spot and threatened the Girdawar stating that the said land is patta land belongs to him and how you have entered into the said land. Then, the Girdawar has informed the petitioner to bring the documents to the office for verification and requested to vacate the land, but the petitioner threatened him stating that he will see the matter at Court and warned him not to enter into the said land. On such information, respondent No.2 visited the said place and interacted with the petitioner but the petitioner misbehaved in rude manner. On questioning the same, the petitioner along with the villagers left out the place. It is further stated that keeping in view, the facts and circumstances and the existing stay orders passed by the Court, the villagers are doing illegal activities of construction with the help of the petitioner.

(3.) Basing on the said complaint, the Police registered a case in Crime No.685 of 2023 for the offences punishable under Ss. 447, 186, 147 read with 149 of the IPC. Aggrieved by the said complaint, the petitioner filed the present criminal petition to quash the proceedings against him.