M RAJASEKHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are A.13 to A.15 of Cr.No.15 of 2018 on the file of Medchal Police Station, Cyberabad district registered for the offences punishable u/sec.406,420,426, 454 and 461 read with 34 IPC and u/sec.3 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) amended Act (for short, 'the Act'), on the complaint of the 3rd respondent.

(2.) The 3rd respondent even served but failed to attend taken as heard and also heard the counsel for the petitioners and the learned Public Prosecutor representing the respondents 1 and 2 and perused the material on record.

(3.) The contents of the private complaint, dt.25.10.2017 of the 3rd respondent filed before the XV Metropolitan Magistrate, Medchal against 15 accused citing 5 witnesses that was referred to police for investigation by the learned Magistrate in registration of crime in nutshell shows that while the complainant was in search of purchasing land, the A.1 and A.2 shown him land in Sy.Nos.222/4, 223/24 and 224/21 admeasuring 3.20guntas situated at Yadaram Village, Shamirpet Mandal, Medchal, Malkajgiri District, stating that the A.2 and A.3 are having Patta with Patta No.385 to the A.2 and Patta No.384 to the A.3 to the extent of Ac.0.20guntas in Sy.No.222/6, Ac.0.22 guntas in Sy.No.223/24 and Ac.0.28guntas in Sy.No.224/21 to each of them totally to the above extent, and they have shown the Pattedar Pass Book bearing No.621735 and Title Deed Book bearing No.621743 of the A.3 and induced the Complainant to enter into lease deed for five years with annual lease amount of Rs.1,25,000/- and made the Complainant to pay an amount of Rs.12,00,000/- on the date of execution of the lease deed dt.03-01-2015 and A.l to 12 delivered possession of the said land and the Complainant fenced with khadies and barbed wire and constructed two rooms in it and invested huge amounts and made it fit for agriculture and cultivating by raising Paddy. While so, on 30.06.2017 above accused persons suddenly came to the land and trespassed into it and broke open the locks of the room and abused the complainant in filthy language touching his caste as " Erukaloda, Neevu Maa Bhumi Paina Enduku Vachhavu" and caught hold his collar and necked him out of his room and land and not allow him to take away his agricultural implements and belongings and his personal items from the room and the A.13 hit him with slippers and insulted by his caste. The complainant kept cheque book containing 4 cheques of SBI, Kompalli, one quintal of Kaju pappu for selling by packing them into small packets, 100 rugs for distributing to the agricultural labours and his caste people in the room, that apart there were two cots, 4 pants, 4 shirts belonging to the complainant. There were 4 Gromore bags, bicycle, cooking utensils, crowbars, spades, 2 drums, spray pump, ceiling fan, kerosene stove and green garden screen, that after necking out him, the A.13 to A.15 entered into his room and abused him by caste and A.13 caught his caller beat him with slipper and necked out him and ever since the complainant is not allowed to enter the land.