Telangana High Court
L.Mallesh vs The State Of Telangana on 27 March, 2019
Author: Shameem Akther
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
Criminal Petition No.1706 of 2019
ORDER:
This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.5 & A.6 seeking to quash the proceeding in Crime No.24 of 2019 of Basheerabad Police Station, Vikarabad District, registered for the offences punishable under Sections 420, 465, 468, 471, 419, 406 & 120B of IPC.
2. Heard the learned counsel for the petitioners/A.5 & A.6, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.
3. The main allegation is that two fake and fabricated registered sale deeds were brought into existence, and the petitioners/A.5 & A.6 have attested the said disputed registered sale deeds. The said two disputed registered sale deeds are (i) document No.47 of 2015 in respect of land admeasuring Acs.1.10 guntas in Survey No.133/AA/3, Acs.13.09 guntas in Survey No.134 and Acs.3.14 guntas in Survey No.73/Aa, total admeasuring Acs.17.33 guntas or 7.218 hectares, situated at Mylavar Gram Panchayat, Kamsanpalli Village, Basheerabad Mandal, Ranga Reddy District, registered in the office of Joint Sub-Registrar, Pargi; and (ii) document No.48 of 2015 in respect of land admeasuring Ac.12.35 guntas or 5.214 hectares in Survey No.136 situated at Mylavar Gram Panchayat, Kamsanpally Village, Basheerabad Mandal, Ranga Reddy District, 2 registered in the office of the Joint Sub-Registrar, Pargi. There are allegations against the petitioners/A.5 & A.6 demonstrating their involvement in getting into existence the aforementioned disputed registered sale deeds. Under these circumstances, it cannot be said that the registration of the subject crime against these petitioners/A.5 & A.6 for the offences punishable under Sections 420, 465, 468, 471, 419, 406 & 120B of IPC is baseless. The Criminal Petition is devoid of merit and is liable to be dismissed.
4. Hence, the Criminal Petition is dismissed.
Pending Miscellaneous Petitions, if any, shall stand closed.
____________________ Dr. SHAMEEM AKTHER, J 27th March, 2019 Bvv