(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") to enlarge the petitioner/ A-4 on bail in the event of his arrest in connection with Crime No.54 of 2020 of III Town Police Station, Proddatur, YSR Kadapa District registered for the offences punishable under Sections 457 and 380 of the Indian Penal Code, 1860.
(2.) The case of the prosecution is that on 21.02.2020 at about 4 P.M. one Peram Bayapu Reddy came to Police Station and gave a complaint alleging that on 19.02.2020 morning at about 8:00 A.M. the complainant, his wife, son and daughter-in-law went to Bangalore by locking the house at Dwarakamayi Apartment at YMR Colony, Proddatur town. One Lakshmaiah is the watchman of said apartment. He visits his house daily in the morning at 6:00 A.M. for fetching water to the plants. As usual on 21.02.2020 at about 6.30 A.M. when he came to fetch water, he found that the grill door situated on the left side of main door was broken. The same was informed to the neighbours and to the de facto complainant. The de facto complainant's family returned back to Hyderabad on receiving the said information and reached their house at 1:30 P.M. They found that cash of Rs.1,90,000/-, certain gold and silver articles were missing. Basing on the same, the present crime is registered and after investigation crime was registered against A-1 to A-3. They were remanded to custody. Subsequently the petitioner's name was added.
(3.) Heard Sri Nagaraju Naguru, learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent-State.