CHANDAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash Crime No.672 of 2019 on the file of Neredmet Police Station, Rachakonda Commissionerate, Ranga Reddy District, registered against the petitioner/accused No.2 for the offences punishable under Sections-170, 419, 420 and 392 IPC.

(2.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor appearing for respondent No.1-State and perused the record.

(3.) The case of the prosecution in brief is that on 05.11.2019 at about 20.30 hours, Shaik Basha lodged a complaint stating that he along with his friends-Gopal, Ramesh, Kondal Rao and Satish were playing cards for fun and while so, at about 13.30 hours, two unknown persons entered into his house and stated that they are SOT, Police and beat them with hands, threatened them and the accused captured them till 3 pm in his house and took Rs.1,10,000/- and 1.6 gms gold chain from his house and demanded them to give Rs.50,000/- each for not registering a case and that Satish called his brother Ramesh who settled the matter with the said two persons and that after some time, the de facto complainant came to know that the said Satish, Ramesh and the other persons cheated him.