GALI JAYAPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner/A-1 on bail in the event of his arrest in connection with Crime No.373 of 2020 of V.Satram Police Station of SPSR Nellore District, registered for the offences punishable under Ss. 120B and 420 of Indian Penal Code, 1860.

(2.) The case of the prosecution is that a complaint was lodged by the de facto complainant stating that as per the directions of the Project Director, DRDA on 21/10/2020 the de facto complainant inspected Paddy Purchase Center (PPC) of Nidiguntapalem to verify the trip sheets submitted by the petitioner herein and he submitted report on 23/10/2020. As per the same, the petitioner herein has submitted the land documents of an extent of Ac.18.50 cents of Eedagali Village and along with that he has also given Photostat copies of Aadhar card and Bank pass book. It is stated that the petitioner has cheated 11 farmers without cultivating the land. He has procured paddy from the farmers for lesser amount and sold the same to PPOs and thereby cheated the Government. Basing on that the above crime is registered.

(3.) Heard Sri Venkateswarlu Posani, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.