B.SURENDER RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short the Cr.P.C) to quash the proceedings against the petitioners/accused Nos.1 to 4 in C.C.No.1288 of 2019 on the file of the learned XVI Additional Metropolitan Magistrate, Rajendranagar, Cyberabad, registered for the offences punishable under Ss. 188 of the Indian Penal Code,1860 (for short 'the IPC') and Sec. 4 read with Sec. 21 of the Mines and Minerals (Regulation and Development), Act, 1957 (for short 'the Act').

(2.) Brief facts of the case are that respondent No.2/de facto complainant lodged a complaint before the Police stating that she received a telephonic message that i.e., M/s S.V.R.M. Crushers represented by Sri B. Surender Rao, Sri Venkateshwar Rao, Sri Ch. Ramesh Rao, and Sri M. Mohan Reddy, who are the petitioners/accused Nos.1 to 4 are running illegal crusher in the Government land to an extent of Ac.1-00 guntas, in Survey No.246/1 situated at Manikonda Village, Gandipet Mandal, Ranga Reddy District, without prior permission, lease or licence and disobedience of promulgatory orders of Government Servant and therefore, requested to take necessary action. Basing on the said Crl.P.No.269 OF 2024 complaint, the Police registered a case in Crime No.674 of 2017 and after completion of investigation, they filed charge sheet and the same was numbered as C.C.No.1288 of 2019, on the file of the learned XVI Additional Metropolitan Magistrate, Ranjendranagar, Cyberabad. Hence, the present Criminal Petition.

(3.) Heard Sri K. Venumadhav, learned counsel appearing on behalf of the petitioners as well as Sri S. Ganesh, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State.