PATI KAMALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.1 and 2 seeking to quash the proceedings against them in C.C.No.424 of 2024 pending on the file of the learned Junior Civil Judge, Choutuppal, Yadadri Bhuvanagiri District, (for short 'the learned trial Court') registered for the offences under Ss. 420, 506 read with 34 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri Veera Babu Gandu, learned counsel for the petitioners and Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the State-respondent No.1 as well as Sri K.Venumadhav, learned counsel for the respondent No.2. Perused the record.

(3.) (a). The brief facts of the case are that the respondent No.2 is the complainant. The petitionersaccused Nos.1 and 2 are mother and son, respectively. The father of the accused No.1 was the owner and possessor of agricultural land admeasuring Ac.2.01 guntas in Survey No.80, situated at Khairatapur Village, Choutuppal Mandal, Yadadri-Bhongir District, having acquired the same through his ancestors. Subsequently, he alienated the entire extent of land in favour of M/s.Meghanath Stone Crushers through a registered sale deed bearing document No.104 of 1991 dtd. 25/1/1991. However, the purchasers did not get their names mutated in the revenue records.