G. NARAYANAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439 (2) r/w 482 of Cr.P.C. by the petitioner, who is defacto complainant in Crime No.423 of 2019 on the file of Pattabhipuram Police Station for the offences under Section 406 and 380 IPC, seeking to cancel the anticipatory bail granted in favour of respondents 2 and 3 / accused Nos.1 and 2 in Crl.M.P.No.240 of 2020 dated 18.02.2020 on the file of II Additional District & Sessions Judge, Guntur.

(2.) Heard Sri Chalasani Ajay Kumar, learned counsel for petitioner, the learned Public Prosecutor for 1st respondent and Sri ChallaGunaranjan, learned counsel for respondents 2 and 3.

(3.) The case of the petitioner is that she is the defacto complainant and she lodged a complaint on 22.12.2019 with Pattabhipuram Police Station stating that she kept an amount of Rs.90,00,000/-, which is sale proceeds of her land and savings amount of her husband in the almyrah of her house and locked with key. On 09.09.2019 at 7.00 p.m. she locked her house flat and handed over the flat keys to GuthiSanthi (2nd respondent herein), who is residing in her opposite Flat No.401. Thereafter on 10.09.2019 when she opened her almyrah, she did not find Rs.90,00,000/- in it. So, having suspicion on the respondents 2 and 3 herein, she lodged the complaint. Basing on which the police registered the above crime. Thereafter the respondents 2 and 3 were granted anticipatory bail in Crl.M.P.No.240 of 2020 dated 18.02.2020 by II Additional District & Sessions Judge, Guntur.