S.MAHENDAR RAJU Vs. DAMEGUNTA ACHALA

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.395 of 2024 of Madhapur Police Station, Cyberabad Commissionerate, registered for the offences punishable under Ss. 341, 427 and 506 of the Indian Penal Code, 1860 (for short 'I.P.C.').

(2.) The brief facts of the case are that respondent No.1/de facto complainant lodged a complaint, before the Police, Madhapur Police Station, Cyberabad Commissionerate, stating that she purchased flat No.202 in Vipra's The Elite, Kakatiya Hills, Madhapur. It is further stated that the petitioner occupied the parking place of respondent No.2 by removing their parking place number and parked his two cars.

(3.) Heard Sri Katika Ravinder Reddy, learned counsel appearing on behalf of the petitioner as well as Sri A. Samir Kumar Reddy, learned counsel appearing on behalf of respondent No.1 and Sri S. Ganesh, learned Assistant Public Prosecutor appearing on behalf of respondent No.2 - State.