MUTYALA SATYANARAYANA 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.') to grant pre arrest bail to the petitioners/Accused Nos.3 to 5 in the event of their arrest in connection with Crime No.47 of 2020 of CID Police Station, A.P., Mangalagiri, Guntur District, for the offences punishable under Sections 420, 406 r/w 120B and 34 of Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Sri K.V.Aditya Chowdary, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State.

(3.) The de facto complainant by name Arun Chandra who is resident of United States of America sent an e-mail to AP Police, NRI Cell, CID stating that the accused have targeted a few people who have been looking for an opportunity to work in USA where he introduced to A-1 by his father A-4, A-3 mentioned their children are well settled in USA and can help him for providing job sooner, easily along with H1B sponsorship with a fee of $ 40,000 for which he trusted them and paid the said amount in two months and thereafter when he asked about the next steps, the petitioners along with other accused started ignoring him, refused to attend phone calls and messages. Finally he came to know that their family was indulged in these kind of activities and cheated many people and purchased lot of properties in India and he stated A-1 and A-2 are belonging to same family made criminal conspiracy and cheated him.