SHAIK SALMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 438 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C. ') seeking pre arrest bail to the petitioner/accused No.4 in the event of her arrest in connection with Crime No.101 of 2021 of Cherukupalli Police Station, Guntur District for the offence punishable under Section 420 read with 34 IPC.

(2.) The case of prosecution is that on 26.06.2021 at 1.00 p.m., the de facto complainant went to Cherukupalli Police Station and presented a report alleging in substance that believing the words of accused No.1, the complainant joined in the chits conducted by the accused. Even after completion of the chit period, accused No.1 failed to return the chit amount. Accused Nos.2 and 3 used to collect the chit amount. They failed to pay the amount. Basing on the said complaint, present crime was registered. Later, petitioner is arrayed as accused No.4 by a memo filed by the police.

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