K.AJAY KUMAR 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/accused No.1 in Crime No.415 of 2021 of Malkajgiri Police Station, Rachakonda Commissionerate, registered for the offences punishable under Ss. 448, 450, 452, 427 read with 34 and 120b of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 156 (3) of Cr.P.C.

(2.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint against the petitioner and other accused stating that he had been working as a watchman and guard, overseeing 3-guntas property at Survey No.355/1, Gayathri Nagar, Moula Ali, Malkajgiri, for six years on a salary basis. It is further stated that Parvez purchased this property from Qamar Hasan Razvi, the legal heir of Hasan, who was allotted 14 acres of land through an occupancy right certificate. However, respondent No.2 believes that this agreement remains unregistered. Notably, Qamar Hasan Razvi has been embroiled in a long-standing legal battle with the petitioner. On 20/1/2021, and again on 14/3/2021, the petitioner, accompanied by accused Nos.2 and 4 and their henchmen, allegedly criminally trespassed onto the property, damaging CCTV cameras and attempting to grab the subject property and when respondent No.2 protested, they left and later returned armed with cranes, iron rods, and threatened respondent No.2 to vacate the premises. Basing on the said complaint, the Police registered a case in Crime No.415 of 2021 for the offences punishable under Ss. 448, 450, 452, 427 read with 34 and 120b of IPC. Hence, the present criminal petition.

(3.) Heard Sri C. Naresh Reddy, learned counsel appearing on behalf of the petitioner as well as Sri D. Arun Kumar, learned Additional Public Prosecutor appearing on behalf of respondent No.1-State and Sri S. Nagesh Reddy, learned counsel appearing on behalf of respondent No.2.