NAKKALA SRINIVAS GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings against the petitioner-accused in C.C. No.308 of 2019 on the file of the Additional Judicial Magistrate of First Class, Sangareddy, Sangareddy District, for the offences under Ss. 420, 406 and 506 IPC.

(2.) Heard Sri Palle Sriharinath, learned counsel for the petitioner and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the respondent No.1 State.

(3.) The case of the prosecution is that the petitioner entered into an agreement of sale with the de facto complainant for selling his property i.e. house on a Plot No.6787 Type-A, situated at Patelguda village under Kistareddypet Grampanchayath, Patancheru Mandal and after receiving an amount of Rs.23,05,750.00 towards advance sale consideration, failed to execute the sale deed in favour of the de facto complainant or failed to refund the amount.