- (1.) Petitioner is accused No.26 in CC No.159 of 2005 renumbered as 24 of 2007 on the file of the Court of the VI Additional Munsif Magistrate, Guntur and he filed the present petition invoking the jurisdiction of this Court under Section 482 of Cr.P.C. seeking to quash the proceedings against him in the said case.
(2.) It may not be necessary to refer to the various facts mentioned in the charge-sheet and it is suffice to state the allegations that are levelled against the petitioner and 25 others are that they all have caused huge loss to the Government by registering a false document and are thus liable for punishment for the offences punishable under Sections 409, 420, 468, 471 and 477(A) of IPC.
(3.) The main contention of the learned Counsel for the petitioner is that the D.I.G. Registration and Stamps (Market Value) Domalguda, Hyderabad conducted an enquiry and submitted a detailed report to the Commissioner and Inspector General of Registration and Stamps, Andhra Pradesh, Hyderabad in Letter Nos.29788/Enqy/95 dated 21.4.1997 and another dated 21.6.1998. On the basis of the said report only the charge-sheet has been filed against the petitioner herein along with 25 others. He has drawn my attention to the said enquiry report submitted by the DIG and stated that as per the said report there is absolutely nothing against the petitioner, but, however, the charge-sheet has been filed arraying the petitioner as accused No.26. According to him, the only allegation against the petitioner is that he assisted the accused Nos.18 and 19 viz., B. Yanadaiah and B. Venkata Ratnam and in a petition filed by them the Court below discharged them invoking the power vested in it under Section 239 Cr.P.C and thus requested this Court to quash the proceedings against the petitioner herein.;