Andhra Pradesh High Court - Amravati
K.Sudhakar vs The State Of Andhra Pradesh on 23 November, 2022
Author: K. Sreenivasa Reddy
Bench: K. Sreenivasa Reddy
1
THE HON'BLE SRI JUSTICE K. SREENIVASA REDDY
CRIMINAL PETITION NO.8996 OF 2022
ORDER:-
The Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/ Accused No.2 to grant anticipatory bail in connection with Crime No.170 of 2022 of Puttur Urban Police Station, Tirupathi.
2) A case has been registered against the petitioner and others for the offences punishable under Sections 420, 120-B IPC, 4 r/w 3 of the PC & MCSBA and Section 5 of APPDFE Act.
3) Brief facts of the case are that, on 01.08.2022 at 08.30 p.m., the defacto-complainant Smt. M. Lakshmi, resident of Timmapuram Village, Puttur Mandal, Tirupati District gave report that A1, being MD of Nobel Assist Groups of Company, Chennai, Tamilnadu and A2 to A4, being Branch Mangers, and A5, being Director of all branches, ran an unauthorized chits and secured deposits to a tune of Rs.1,23,20,000/- from the complainant, as well as from the villagers on the pretext that they would remit the interest of 4.5 % per month. Thereafter, accused persons did not return the deposit amount, as well as the chit amount to the complainant.
4) Heard. Perused the record.
5) It is submitted by the learned counsel for the
petitioner that all the allegations alleged against the petitioner are omnibus. The alleged offence took place in the year 2019 and the 2 report has been lodged after four years. There is no fraudulent or dishonest intention to cheat the defacto-complainant on the part of the petitioner.
6) It is submitted by the learned Special Assistant Public Prosecutor that the petitioner, along with other accused, collected huge amounts from the defacto-complainant as well as villagers under the guise of giving higher rate of interest and cheated the public, and the investigation is in progress.
7) Since the investigation is an nascent stage. The accusation against the petitioner herein is that he along with A1 collected Rs. 1,23,20,000/- from the defacto-complainant and other villagers. In view of the nature of the offences and gravity of offence and since investigation is in progress, this Court is not inclined to grant anticiparotory bail to the petitioner.
8) In the result, the petition is dismissed.
________________________ JUSTICE K. SREENIVASA REDDY 23.11.2022.
ARB 3 THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY CRL.P.NO.8996 of 2022 Date: 23.11.2022 ARB