SEVA RAMAVATHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.1 and 2, to quash the proceedings against them in C.C.No.169 of 2012 on the file of Additional Judicial First Class Magistrate at Sangareddy, Medak District, for the offences punishable under Ss. 427 and 448 read with 34 of the Indian Penal Code, 1860 (for short 'the IPC').

(2.) The brief facts of the case are thatthe accused persons purchased the schedule property i.e., plot bearing No.72 admeasuring 180 sq.yards situated in Survey No.993/47 located at Ameenpur village, Patancheru Mandal, Medak District, from respondent No.2 vide sale deed document bearing No.2922 of 2006 dtd. 3/2/2006. It is stated that the accused persons are permitted to occupy the schedule property only after paying the balance sale consideration. However, on 4/8/2011, it is found that the accused persons trespassed into the schedule property and when questioned about the same, they threatened respondent No.2 with dire consequences. Hence, a case was registered vide Crime No.302 of 2011 before the RC Puram Police, Medak District and after completion of investigation, charge sheet was filed vide C.C.No.169 of 2012 before the Additional Judicial First Class Magistrate at Sangareddy, Medak District.

(3.) Heard Sri S.Ganesh, learned counsel representing Sri G.Sundaresan, learned Counsel for the Petitioners, as well as, Sri Erragi Ganesh, learned Assistant Public Prosecutor for respondent No.1-State and Sri K.Sarva Bhouma Rao, learned counsel for respondent No.2.