KAJA SANDEEP KUMAR 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 petitioner in the event of their arrest in connection with Crime No.135 of 2020 of Narasapuram Town Police Station, West Godavari District, registered for the offences punishable under Sections 420 and 506 IPC.

(2.) Heard Sri. K. Kambhampati Ramesh Babu, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondent-State.

(3.) It is the case of the prosecution that de facto complainant was making trials to go to Gulf countries in the year 2018. One K. Suresh Kumar introduced the petitioner to the de facto complainant as licensed Gulf agent and informed the de facto complainant that he sent several persons to Gulf countries and suggested him to talk with him. On contacting him, the petitioner informed the De facto complainant that there are good job opportunities in Gulf countries and he is a licensed agent and in order to send him to the Gulf countries, de facto complainant has to pay an amount of four lakhs. Believing the words of the petitioner, de facto complainant transferred an amount of 50,000/- in two installments to the HDFC Bank account of the petitioner on 03.02.2020. Again after ten days, he was informed by the petitioner that the passport and visa were ready and he has to pay the remaining amount. Again, he paid an amount of 3.50 lakhs in presence of D.Srinivas, who is the owner of his house. After that, he reminded him several times but there was no proper response from the petitioner. Then, when the de facto complainant was continuously pursuing the same, he was informed by the petitioner that he will not send him to Dubai and he can do whatever he wanted. Based on the same, the present complaint is registered.