PRIYA MADHURI NARSING Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking pre-arrest bail to the petitioner in the event of her arrest in connection with Crime No.364 of 2020 of Maharanipeta Police Station, Visakhapatnam City, wherein the petitioner is the un-named accused, she approached this Court with an apprehension that she may be arrested in connection with the above crime, wherein the husband of the petitioner herein i.e., A.1 along with others alleged to have committed the offences punishable under Sections 420, 506 read with 34 IPC and Section 3(1)(r)(s), 3(2)(va) of SC/ST (POA) Act.

(2.) A crime was registered against the husband of the petitioner and others basing on the complaint that the husband of the petitioner i.e., A.1 introduced himself as a person having contacts and he can secure the post of SBI Director to the complainant demanded twelve crores of rupees from the complainant and his friends. Believing the words of A.1 they paid amounts to the accused. Thereafter, the complainant's friend approached the accused on several occasions, but, later they came to know that A.1 has no such contacts with any Central Ministers. When the defacto complainant asked for repayment of the money, A.1 and A.2 abused them in the name of caste. It is stated that the money which has been received from the complainant is invested in a company where A.1, A.2 and his parents are the Directors of the said company.

(3.) Learned counsel for the petitioner submits that earlier this Court has granted anticipatory bail to the parents of the accused on the ground that the petitioners are old aged persons, who are the parents of A.1 and Directors in the said company. Learned counsel for the petitioner submits that this petitioner, who is the wife of A.1 also stands on same footing as that of the parents of A.1, she has nothing to do with the said allegations in the complaint.