RAVURI VARA PRASAD Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioners/A1 and A2 on bail in the event of their arrest in connection with Crime No. 37 of 2020 of Bhattiprole Police Station, Guntur registered for the offences punishable under Sections 420, 509, 406 and 506 read with 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that Centre for Education and Economic Development, Guntur has proposed to conduct development training program to 1000 people from SC corporation funds. As part of the program, 101 SC ladies were trained from Pallekona Village of Bhattiprolu Mandal as per the orders of the complainant's superiors and sewing machines were sanctioned to 101 beneficiaries which were handed over to Dwakra committee animator i.e. petitioner No.2 to distribute the same to the beneficiaries. But, petitioner No.2 did not distribute the same to beneficiaries and deceitfully misappropriated the machines with the help of her husband i.e. petitioner No.1. Hence, complaint was lodged and the present crime is registered.

(3.) Heard Sri Venkata Mohan Rao Pathakota, learned counsel for the petitioners and the learned Public Prosecutor appearing for the respondent-State.