MADHAVI DESIDI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.1 and 2 seeking to quash the proceedings against them in C.C.No.423 of 2024 pending on the file of the learned Junior Civil Judge, Choutuppal, Yadadri Bhuvanagiri District, (for short 'the learned trial Court') registered for the offences under Ss. 420, 506 read with 34 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri Veera Babu Gandu, learned counsel for the petitioners and Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the State-respondent No.1 as well as Sri K.Venumadhav, learned counsel for the respondent No.2. Perused the record.

(3.) (a). The brief facts of the case are that the respondent No.2 is the complainant. It is alleged that in May, 2017, the accused No.1 approached the respondent No.2 representing herself to be the absolute owner and possessor of agricultural land bearing Sy.No.80/VUU, admeasuring Ac.2-01 guntas, situated at Khairatapur Village, Choutuppal Mandal, Yadadri-Bhongir District, having acquired the same through a registered Gift Settlement Deed bearing Document No.4105 of 2007, dtd. 12/7/2007, executed by her father one Velma Ram Reddy. Accused No.1 is offered to sell the said property for valuable consideration and furnished a copy of the aforesaid Gift Settlement Deed to the respondent No.2. Thereafter, at the request of the respondent No.2, the accused No.1 took him to the said survey number and showed a piece of land, asserting it to be her own.