K.PRABHU NARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Crl.P.No.14527 of 2013 is filed by the petitioners/A1, A3, A4 and A6 and Crl.P.No.2183 of 2014 is flied by the petitioners/A2 and A5 to quash the proceedings in Cr.No.710 of 2013 on the file of P.S.Kushaiguda, Ranga Reddy District.

(2.) The petitioners are arrayed as A1, A2, A3, A4, A5 and A6 in the crime No.710 of 2013 on the file of PS, Kushaiguda, registered on 27/11/2013 for the offences under Ss. 420, 406, 506 and 34 of IPC.

(3.) The defacto complainant filed complaint stating that he purchased 240 sq.yds of plot from Sri Bhavana Rishi Co- operative House Building Society Limited and registered under A.P.Cooperative Societies Act. The said 240 sq.yds of land was purchased by the deceased/defacto complainant after paying the entire sale consideration and also development charges. The said plot was registered by the society in his favour on 21/4/2005 and he is in possession since then. It is further alleged in the complaint that the petitioners/accused who are Managing Committee with a dishonest and malafide intention prepared rectification deeds modifying the extent of plot to 200 sq.yds. The said act of reducing the plot from 240 sq.yds to 200 sq.yds is an act of criminal misappropriation and cheating. When the defacto complainant was performing puja in his plot, the managing committee members along with gundas have trespassed into his plot and threatened them with dire consequences.