LAWS(TLNG)-2024-9-79

MUMAI RAMESH Vs. STATE OF TELANGANA

Decided On September 30, 2024
Mumai Ramesh Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This criminal petition, under Sec. 482 Cr.P.C. is filed seeking to quash the proceedings against the petitioner herein in Cr.No.51 of 2009 on the file of P.S Basar, Nizamabad District, registered for the offences punishable under Ss. 468, 420, 196, 197 and 198 of IPC.

(2.) Heard Sri Surender Rao, learned senior counsel appearing on behalf of Sri V.Ramchander Goud, learned counsel for the petitioner; Ms.S.Madhavi, learned Assistant Public Prosecutor appearing for the first respondent - State and Sri Sumanth Ravuri, learned counsel for the second respondent and perused the record.

(3.) The genesis for filing of the present criminal petition is that on a complaint lodged by the second respondent herein - Sri A.Chandra Babu, Junior Civil Judge, Bhainsa, Adilabad (as he then was) alleging that the petitioner had produced forged documents and gave false information in the case filed before him i.e. O.P.No.4 of 2006 with reference to his election as Sarpanch of Basar Gram Panchayat and during the course of arguments the same was noticed by him. Consequent upon the said complaint made to the Superintendent of Police, Adilabad District, the present crime was registered against the petitioner for the offences stated supra. The allegation was that the petitioner had placed forged documents to substantiate his claim that his third daughter was born on 29/4/1995 and to authenticate the same, the petitioner placed reliance on the school records where she was joined first and the sterilization certificate issued by the Government Headquarters Hospital, Nizamabad dtd. 27/6/1995.