YEDDHANTI MADHUSUDHAN REDDY 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 in Crime No.101 of 2024 of Dichpally Police Station, Nizamabad District, registered for the offences punishable under Ss. 465, 467, 468, 471, 417 and 420 of the Indian Penal Code, 1860 (for short 'I.P.C.').

(2.) Brief facts of the case are that respondent No.2/de facto complainant lodged a complaint before the Police, Dichpally Police Station against the petitioner stating that the mother of respondent No.2 is the absolute owner and possessor of the land admeasuring Ac.2.32 guntas in Sy.No.1433, situated at Bardipur Shivar Village, Dichpally Mandal, Nizamabad District. The said land was gifted to her daughters i.e., respondent No.2 and her siblings vide document No.8481 of 2020, dtd. 10/8/2020. The said property was divided into three shares and their names were also mutated in revenue records. Later, partition deed was executed on 4/4/2022. That being so, respondent No.2 came to know through legal notice that the petitioner was claiming rights over the scheduled land by way of agreement of sale, dtd. 11/9/2016 executed by the mother of respondent No.2. It is further stated by the petitioner that the said land was sold to him for an amount of Rs.98.00 lakhs and out of which Rs.30.00 lakhs and Rs.20.00 lakhs were paid vide acknowledgment dtd. 11/9/2016 and 4/11/2016 respectively. Later, a mutual understanding dtd. 4/11/2018 was executed whereby Rs.15.00 lakhs was received and extension of time was provided for payment of remaining Rs.33.00 lakhs. It is further stated that after execution of partition deed, the petitioner filed a suit vide O.S.No.14 of 2023 for specific performance against respondent No.2 and her siblings. Respondent No.2 obtained documents relied upon by the petitioner and sent the same to M/s. Truth labs to verify the signatures of the mother of respondent No.2, along with a specimen signature. The said lab reports revealed that the documents were forged and fraudulently created. Basing on the said complaint the Police registered a case in Crime No. 101 of 2024. Hence, the present criminal petition to quash the proceedings.

(3.) Heard Sri T. Anirudh Reddy, learned counsel appearing on behalf of the petitioner as well as Sri G. Tarun Reddy, learned counsel appearing on behalf of respondent No.2.