S. SAHADEV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition has been filed by the petitioner/A.6 with a prayer to quash all further proceedings against him in connection with Crime No.55 of 2019 of Bhongir Town Police Station, Rachakonda, which was registered for the offences punishable under Sections 109, 420, 468, 471 and 409 read with Section 34 of I.P.C.

(2.) The case of the prosecution is that one K.Raju, S.I. of Police, Bhongir Town Police Station, lodged a report on 09.03.2019 stating that on receipt of credible information that the associates of one Nayeem and his family members have executed a sale deed in SubRegistrar Office, Bhongir, on 08.03.2019, in respect of land admeasuring Ac.5.00 in Sy.No.730 situated at Bhongir Town, he went to the Sub-Registrar's Office, Bhongir, and thereafter he along with the Sub Registrar, Bhongir, verified the documents presented for registration on 08.03.2019 and on examination of document No.P26/2019, it is found that one Thumma Srinivas, S/o Murali, has executed an agreement of sale-cum-GPA in favour of M/s. DVR Estate Developers and Constructions, represented by its Managing Director, Mandapally Venkateswar Rao, in respect of the said land and another document No.P27/2019 was executed by Thumma Srinivas, represented by his G.P.A. Holder M/s. DVR Estate Developments and Constructions, represented by its Managing Director, in favour of M/s. Moksha Developers and Promoters, represented by its Managing Partner Gopi Mannam, in respect of the above land. On his discreet enquiry with document writers at SubRegistrar Office, it is learnt that Pasham Sreenu, Nasar, ExCouncillor, Thumma Srinivas, Haseena, W/o. Nayeem and Fayeem, brother of Nayeem, have conspired and presented the above documents for registration in respect of the said land, which was illegally occupied by Nayeem and his followers, knowing fully well that they do not have any legal right over the said land and that they hatched a plan to knock away the valuable property and to cheat the Government. It is also elicited that they have received huge amount of sale consideration. It is also stated that after the death of the said Nayeem a SIT has been formed to investigate into the land grabbed by Nayeem and his associates. In this regard, the then Station House Officer, Bhongir Town, addressed a letter, dated 23.09.2016 to the Sub-Registrar, Bhongir, stating that land in Sy.No.730 and other survey numbers of Bhongir were illegally occupied by the said Nayeem and his associates and requested the Sub-Registrar, Bhongir to stop further registrations in the above survey numbers. In spite of the same, the Sub-Registrar, Bhongir, has colluded with the above persons and entertained the document Nos.P26 and P27 of 2019. Basing on the said report, police registered a case in Crime No.55 of 2019 of Bhongir Town Police Station, initially against A1 to A5 and subsequently, the petitioner herein, who is the Sub-Registrar, Bhongir, was shown as A-6.

(3.) Heard Sri Vedula Venkataramana, learned Senior Counsel, appearing for Sri P.Sri Harsha Reddy, learned Counsel for the petitioner and learned Additional Public Prosecutor appearing for the first respondent-State. Though notice served on the 2nd respondent, none appeared on his behalf.