NANDYALA NARENDAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused seeking to quash the proceedings against him in P.R.C.No.38 of 2023 on the file of the learned IV Additional Metropolitan Magistrate-cum-IV Additional Junior Civil Judge at LB Nagar, Rangareddy District, registered for the offences under Ss. 306 and 420 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri L.Harish, learned counsel for the petitioner-accused; Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1 as well as Sri D.V.Seetharam Murthy, learned Senior Counsel representing Sri Mamidi Avinash Reddy, learned counsel for unofficial respondent No.2. Perused the record.

(3.) (a). The brief facts of the prosecution case are as follows: For the past 7 to 8 years, Sri B. Lakshmana Rao (hereinafter referred to as 'the deceased') was engaged in the construction business in collaboration with the petitioneraccused at various locations including Chitraseema, Mansoorabad, Hayathnagar, and surrounding areas. The petitioner-accused used to purchase land, and the deceased undertook the construction of residential flats thereon. In the year 2020, the petitioner-accused acquired a land admeasuring 886.32 square yards at Shanthi Nagar, Kalvancha Village, Hayathnagar Mandal, where the deceased constructed 20 residential flats under the name "Sri Sai Meadows Constructions."