Telangana High Court
Bussa Ravinder vs The State Of Telangana, on 15 June, 2023
Author: M.Laxman
Bench: M.Laxman
THE HONOURABLE SRI JUSTICE M.LAXMAN
CRIMINAL PETITION NO.4992 OF 2023
ORDER :
1. This petition is filed seeking Anticipatory Bail under Section 438 of Criminal Procedure Code, 1973 (Cr.P.C). The petitioners are accused Nos.1, 7, 8, 10 and 14 in Crime No.126 of 2023 of Hanamkonda Police Station, Hanamkonda District. The offences alleged against the petitioners are under Sections 447, 427, 384, 386, 506 read with Section 149 of Indian Penal Code.
2. The sum and substance of case of the prosecution is that the complainant and others were having open agriculture land to an extent of Ac.12.14 gts in Hanamkonda and they are titleholders. They have pass books in their favour issued by Telangana Government and also having survey reports from the concerned Revenue authority and they have also made an application for conversion of agricultural land into non- agricultural land. The CPI party activists are allegedly removed the boundaries and laid 500 huts over the Ac.04.00 guntas of land disturbing the boundaries of the land. Accused 2 No.1 was leader of CPI party and others allegedly demanded Rs.5,00,000/- to vacate such land. The complainant had paid Rs.1,00,000/-. Inspite of repeated requests, they continue to occupy their land.
3. Learned counsel for the petitioners/accused Nos.1, 7, 8, 10 and 14 submitted that the land is Government land and they are in possession for the last four years. Learned Additional Public Prosecutor denied such claim.
4. The petitioners have not produced any records to show that they have been occupation which is settled possession. Further, they have not filed any proof that the land belong to Government. The complaint itself clearly shows that the complainant with other pattadars holds title document and survey reports demarcating the boundaries of their land and they also moved an application for conversion. Such material clearly makes out the prima-facie case for further interrogation. It appears that there are other criminal cases of similar nature against the petitioners/accused. Therefore, I do not find any merit in the petition and it is not a fit case to 3 grant bail to the petitioners/ accused Nos.1, 7, 8, 10 and 14 at this stage.
5. Accordingly, the Criminal Petition is dismissed. Miscellaneous petitions, if any, shall stands closed.
________________ JUSTICE M. LAXMAN 15.06.2023 pld/plp 4 THE HONOURABLE SRI JUSTICE M. LAXMAN CRIMINAL PETITION No. 4992 of 2023 Date:15.06.2023 5 pld/plp 6 THE HONOURABLE SRI JUSTICE M.LAXMAN CRIMINAL PETITION NO.4992 OF 2023 Date:15.06.2023 pld/plp