JAGARLAMUDI VENKAT RAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') by the petitioners/accused Nos.1 and 2, seeking to quash the proceedings in F.I.R.No.22 of 2025 on the file of the Maheshwaram Police Station, Rachakonda Commissionerate, for the alleged offences under Ss. 329(3), 324(4) read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(2.) The case of prosecution in brief is that the de-facto complainant lodged complaint with the police stating that his grandfather, namely, late Chakali Balaiah owns land of Ac. 1.04 gts. in Sy. No. 155 of Nagireddypally village and Ac. 5.33 guntas in Sy. No. 22 of Nagireddypally village, thus, total extent of Ac. 6.37 guntas. The Complainant's father has progeny of three sons, i.e., (1) Pedda Ramaiah, (2) Late Papaiah, (3) Late Laxmaiah and the Complainant father is younger among them and 40 years back those three members divided the ancestral land approximate shares and the complainant's father received (i) Ac. 1.04 gts in Sy. No. 155 of Nagireddypally village, (ii) Ac.1.09 gts in Sy. No. 22 of Nagireddypally, thus, the total extent of Ac. 2.13gts.

(3.) Heard Mr. Baglekar Akash Kumar, learned counsel for the petitioners, Mr. Krishna Karthik, learned counsel, representing Mr. Gaddam Srinivas, learned counsel for respondent No.2-de-facto complainant and Mr. Syed Yasar Mamoon, learned Additional Public Prosecutor appearing for respondent No.1-State.