(1.) The petitioners 1 to 3 in Crl.P.No.12931 of 2018 are A.5,A.6 and A.21 by names Smt. P.Indrani Prasad, Mahita Prasad Caddel and and the petitioner by name Ponnapula Venkata Sanjeev in Crl.P.No.12937 of 2018 is A.20 in C.C.No.1070 of 2017 pending on the file of IX Metropolitan Magistrate, Kukatpally, Hyderabad taken cognizance for the offences punishable u/Sections 409, 418, 420, 467, 468, 471, 120-B and 109 IPC and Section 82 of the Registration Act (for short, 'the Act') outcome of Cr.No.366 of 2017 of Kukatpally Police Station, dt.25.05.2016 registered on the report of the 3rd respondent-District Registrar, Malkajigiri in both the Criminal Petitions. The respective petitioners are seeking to quash the Calander Case proceedings pending against them.
(2.) There are three respondents to the quash petitions viz: State of Telangana represented by the Asst.Commissioner of Police, Miyapur Division, the Station House Officer, Kukatpally Police Station and the District Registrar, Malkajigiri of Medchal District. The First Information Report was registered against M/s Trinity Infrastructures Limited (for short, 'the Trinity') represented by its authorized signatory P.S.Parthasaradhi and Suvishal Power Generators Limited (for short, 'the Suvishal') represented by its authorized signatory P.V.S.Sharma.
(3.) The gist of the First Information Report shows A.4-the Trinity executed 4 documents in favour of the Suvishal, by transferring the land belongs to the Government in S.Nos.20,28,100,101 of Miyapur village registered by the Sub Registrar, at Sub Registrar Office, Kukatpally by documents viz: 1) No.472/IV/2016 for S.No.101 of Ac.231.00guntas, 474/IV/2016 for S.No.20 of Ac.109.18guntas, 3) 475/IV/2016 for Sy.No.28 of Ac.145.26guntas and 476/IV/2016 for S.No.100 of Ac.207.00guntas violating provisions of the Act and thereby they cheated the Government. Hence to take action.