MADIREDDY MALLA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioners/accused Nos.1 to 3 seeking to quash the proceedings in C.C.No.660 of 2019 on the file of the Additional Judicial First Class Magistrate, Gajwel, registered for the offences punishable under Ss. 447 and 506 read with 34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Brief facts of the case: Respondent No.2/de facto complainant lodged a complaint on 24/7/2019 stating that she had purchased agricultural land admeasuring Ac.11.08 guntas in Sy. Nos. 464, 465 and 469, situated at the outskirts of Itikyala Village, Jagadevpur Mandal, through a registered GPA, after paying the entire sale consideration, and that she was inducted into possession. She claimed to be in continuous possession and had erected boundary pillars to prevent trespass and encroachment. She alleged that on 21/7/2019, the petitioners, along with about ten antisocial elements, unlawfully entered her land and erected a board, and threatened her with physical harm if she attempted to enter the land. She further stated that earlier, on 2/4/2019, the said petitioners had illegally ploughed the land with a tractor and threatened her with dire consequences when she objected. Based on the said complaint, F.I.R.No.93 of 2019 was registered by the Jagdevpur Police Station, Siddipet District, against the petitioners. The Investigating Officer after conducting investigation filed a charge sheet before the Judicial First Class Magistrate at Gajwel. The learned Magistrate took cognizance for the aforesaid offence and renumbered the case as C.C.No.660 of 2019.

(3.) Heard Mr. Gaddam Srinivas, learned counsel for the petitioners, Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing on behalf of respondent No.1- State and Mr. S. Malla Rao, learned counsel for respondent No.2.