Syed Hamed vs State Of Telangana
2023 Latest Caselaw 1865 Tel

               HON'BLE SRI JUSTICE K.SURENDER

               CRIMINAL PETITION No.4574 OF 2023

JUDGMENT:

1 This Criminal Petition is filed under Section 482 of the Code

of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the

petitioner/A1 to quash the proceedings against him in Crime

No.29 of 2022 on the file of Lalaguda Police Station, Hyderabad.

The offences alleged against the petitioner/Accused are under

Sections 467, 468, 471, 474, 420 and 406 of the Indian Penal

Code.

2. Learned counsel for the petitioner submits that

pursuant to the loan taken against part of the land, was given

back.

3. But, keeping in view the allegations regarding

fabrication of documents, this Court is not inclined to quash

the proceedings against the petitioner. However, the Police

shall not take any coercive steps for a period of four weeks

from the date of this order. Thereafter, the Police can proceed

against the petitioner, in accordance with law.

4. Accordingly, the Criminal Petition is disposed off.

As a sequel thereto, miscellaneous applications if any, shall

stand closed.

________________ K.SURENDER, J Date: 28.04.2023 tk

HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.4574 of 2023

Date:28.04.2023

tk