ROUTHU PRABHAKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioner/accused seeking to quash the proceedings in C.C.No.2367 of 2022 on the file of the Additional Judicial Magistrate of First Class at Jangaon, for the offences punishable under Ss. 447, 427 and 506 of the Indian Penal Code, 1860 (for short, 'the IPC'). Brief facts of the case:

(2.) Respondent No.2/de facto complainant lodged the complaint on 22/6/2022 stating that she and Puskuri Praveen together purchased the land in Sy.No.85/B, to an extent of Ac.1.20 gts., from Routhu Prabhakar Rao, i.e., petitioner herein, and pattadar pass book was also issued in their favour. But, few days back, the petitioner criminally trespassed into their land and damaged the cabin and basement. On coming to know the same through their relatives, they went to their land and found cabin and basement were totally damaged and caused loss to a tune of Rs.80,000.00. As their lives were in danger if they went to their land, requested to take necessary action. Basing upon the same, Crime No.125 of 2022 was registered. The Investigating Officer after conducting investigation filed the charge sheet against the petitioner for the offences punishable under Ss. 447, 427 and 506 of the IPC and the same was taken cognizance by the learned Additional Judicial First Class Magistrate, Jangaon.

(3.) Heard Ms. Pingali Lakshmi, learned counsel for the petitioner, and Sri L. Prasad Rao, learned counsel for respondent No.2.