Telangana High Court
Aluka.Veena Reddy vs State Of Telangana on 24 May, 2018
THE HON'BLE DR. JUSTICE SHAMEEM AKTHER
CRIMINAL PETITION No.5533 of 2018
ORDER:
Heard learned counsel for the petitioner/A.3, the learned Additional Public Prosecutor for the respondent-State and perused the record.
This Criminal Petition is filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner/A.3 in Crime No.683 of 2017 of Saroornagar Police Station, for the offences punishable under Sections 420, 406, 506 read with 34 IPC, 5 of the APPDFE Act and 4 and 5 of PC and MCSB Act.
Learned counsel for the petitioner/A.3 would submit that the petitioner/A.3 has nothing to do with the allegations mentioned in the First Information Report. There are specific and grave allegations against A.1 and ultimately, prayed to grant bail to the petitioner/A.3.
Earlier bail application, Crl.P.No.3437 of 2018, was dismissed as withdrawn by this Court vide order, dated 02.04.2018. Further, the Court of Session while dealing with the bail application of the petitioner/A.3 was pleased to dismiss the Crl.M.P.No.879 of 2018 by order, dated 09.03.2018. There are specific allegations against the petitioner/A.3 and other family members that they indulged in conduct of private chit business. 2 There is also specific mention with regard to the petitioner that she was playing active role in the private chit business. Admittedly, the petitioner/A.3 has no licence to do the same. The amount involved in the chit business as per the First Information Report, as detailed in paragraph 2, is as under:
"That the undersigned persons being a relative of Mr. A. Konda Reddy and believing the sweet words of the above said persons and paid the every month chit instalments regularly and deposited the amounts in his finance business for hardened money.
1. N. Krishna Reddy 20 lakhs
2. Y. Bhupathi Rao 20 Lakhs
3. S. Dayanand reddy 25 Lakhs
4. A. Sadanand Reddy 38 Lakhs
5. K. Kishore Reddy 26 Lakhs
6. N. Chandra Shekar Reddy 5 Lakhs
7. M. Tirupatamma 5 Lakhs
8. B. Vinoda 5 Lakhs
9. G. Harsha Vardhan Reddy 23 Lakhs
10. A. Vinodhini 6.5 Lakhs
11. G. Damoder Reddy 7 Lakhs
12. G. Pavan Kumar Reddy 9 Lakhs
13. G. Sripal Reddy 20 Lakhs
14. G. Venkat Reddy 25 Lakhs
15. G. Yadamma 25 Lakhs
16. A. Laxma Reddy 25 Lakhs
17. S. Laxma Reddy 30 Lakhs
18. S. Shekar Reddy 4 Lakhs
19. A.K. Reddy 15 Lakhs
20. K. Raghuveer Reddy 10 Lakhs
21. M. Satyanarayana Reddy 25 Lakhs
22. M. Narayana Reddy 20 Lakhs
23. N. Srinivas Reddy 20 Lakhs
24. S. Hanumanth Reddy 20 Lakhs
25. M. Madhavi 20 Lakhs
26. V. Venkat Reddy 25 Lakhs 3
27. T. Sridhar Reddy 20 Lakhs
28. A. Madhava Reddy 20 Lakhs
29. S. Vikram Reddy 29 Lakhs
30. M. Praneeth Reddy 50 Lakhs
31. A. Rajashekar Reddy 35 Lakhs
32. B. Ramana 10 Lakhs
33. K. Bhupal Reddy 15 Lakhs
34. K. Vijaya 10 Lakhs
35. S. Vishnuvardhan Reddy 15 Lakhs
36. S. Venkatesh Reddy 20 Lakhs
37. S. Hanumantha Reddy 10 Lakhs
38. G. Muralidhar Reddy 35 Lakhs
39. G. Sunanda 30 Lakhs
40. K. Navaratnam 23 Lakhs
41. K. Abhumanyam 10 Lakhs
42. P. Krishna 20 Lakhs
43. M. Indrasena Reddy 50 Lakhs
44. N. Prabhakar Reddy 30 Lakhs
45. Ch. Veeresham 7 Lakhs
46. G. Markandeya 5 Lakhs
47. G. Bavitha Reddy 9 Lakhs
48. A. Bagavanth Reddy 75 Lakhs
49. K. Vijayamma 24 Lakhs
50. B. Raghavender Reddy Lakhs
51. S. Satyanarayana Reddy 20 Lakhs"
It is running into several crores of rupees. The allegations are grave. In view of the above allegations, a prima facie case is made out against the petitioner/A.3. Therefore, she is not entitled to bail under Section 438 Cr.P.C.
In the result, the Criminal Petition is dismissed.
___________________________ Dr. SHAMEEM AKTHER, J th 24 MAY, 2018.
kvni