GANTI SRINIVASA PRABHAKARA PRASAD 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 C.C.No.202 of 2021 on the file of the learned V Additional Metropolitan Magistrate, L.B. Nagar, Ranga Reddy District, registered for the offences punishable under Ss. 427 and 447 of the Indian Penal Code, 1860 (for short 'IPC').

(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 they have trespassed onto his land, measuring 1237 square yards, adjacent to Shed No.F-6 at IDA Nacharam, which was allotted to him by Andhra Pradesh Industrial Infrastructure Corporation in 2014 through allotment No.10467/2014. It is further stated that the petitioner and other accused, residents of KL Reddy Nagar, illegally entered his property and demolished the compound wall. Basing on the said complaint, the Police registered a case in Crime No.486 of 2020, for the offences punishable under Sec. 427 and 447 of IPC and after completion of investigation, they filed charge sheet, vide C.C.No.202 of 2021, before the learned V Additional Metropolitan Magistrate, L.B. Nagar, Ranga Reddy District.

(3.) Heard Sri Y. Koteshwar Rao, learned counsel appearing on behalf of the petitioner as well as Sri M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State and Sri Rajendra Khanna, learned counsel appearing on behalf of respondent No.2.