IREDDY RAVINDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings dtd. 4/8/2025 in proceedings No.C/916/2025 by the respondent No.3-Revenue Divisional Officer/Sub-Divisional Magistrate, Siricilla.

(2.) Heard Mr.V.V. Ramana Rao, learned counsel for the petitioners and Ms.Shalini Saxena, learned Assistant Public Prosecutor for the respondent No.1-State and Mr. Gandyapu Rajesham, learned counsel for respondent No.2.

(3.) Learned counsel for the petitioners has submitted that a civil suit is pending between the parties and thus, the proceedings under Sec. 145 Cr.P.C., are not maintainable and that the petitioner is very much in possession of the subject property and that there is a standing crop in the property. The de facto complainant has lodged the complaint with an evil eye just to harass the petitioner and to grab the property. He further submitted that continuation of proceedings which are not tenable in the eye of law would be an abuse of process of law and hence, prayed to quash the impugned proceedings.