CHAVA ARUNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This transfer criminal petition is filed under Sec. 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), by the petitioner/victim seeking withdraw Crl.A.No.20 of 2023 from the file of the VI Additional District and Sessions Judge at Sathupally, Khammam, and transfer the same to any competent Court situated either at Khammam or Hyderabad.

(2.) Facts giving rise to filing of this transfer criminal petition briefly stated are that the petitioner moved to Hyderabad in 2009 in view of her daughter's education and employment and the petitioner handed over her aged mother-in-law namely Ch. Anasuyamma to respondent No.2 to look after her, since he was looking after their agricultural lands for long time. Taking advantage of the same, respondent No.2 fraudulently got the sale deed registered in his favour by playing fraud and accordingly breach of trust was committed on her by respondent No.2. Thereafter, the petitioner lodged a complaint before Madira Police Station against respondent No.2. The Investigating Officer after conducting investigation filed charge sheet and the same was numbered as C.C.No.682 of 2016 for the offence under Sec. 406 read with 420 of the Indian Penal Code, 1860 (IPC) on the file of the Principal Junior Civil Judge-cum-Judicial First Class Magistrate, Madhira, Khammam District and the learned Judge acquitted respondent No.2 for the above said offence.

(3.) Heard Mr. G. Narender Raj, learned counsel for the petitioner, Mr. T. Aditya, learned counsel for respondent No.2 and Mr.Syed Yasar Mamoon, learned Additional Public Prosecutor for respondent No.1 State.