MERUGU SUDHAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS"), seeking quashment of the proceedings in Charge Sheet vide C.C. No. 1476 of 2023 on the file of the Judicial First Class Magistrate, Bhupalapally.

(2.) Heard Mr. Abhinav Rapolu, learned counsel appearing on behalf of Mr. Rapolu Bhaskar, learned Counsel for the petitioners, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing on behalf of respondent No.1/State.

(3.) The case of the prosecution, in brief, is that respondent No.2 (defacto complainant) lodged a complaint alleging that the petitioners agreed to sell land admeasuring Ac.4.00 gts. It is alleged that petitioner No.1 represented that Ac.2.00 gts constituted joint family property standing in the name of his father and brothers, and the remaining Ac.2.00 gts stood in his own name, thereby totaling Ac.4.00 gts. On such representation, and upon production of pattadar passbooks, the complainant paid an advance amount of Rs.20,00,000.00 and was allegedly delivered possession of the land.