BANDI VENKATESWARLU REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail to the petitioner/accused in the event of his arrest in connection with Crime No.83 of 2021 of Sydapuram Police Station, SPSR Nellore District registered for the offence punishable under Section 409 of the Indian Penal Code, 1860.

(2.) The case of the prosecution is that basing on the letter of Mandal Parishad Development Officer, Mandal Praja Parishad, Sydapuram, dated 26-04-2021 the present crime was registered against the petitioner alleging that he misappropriated the funds to a tune of Rs.40,51,046/- while he worked as Sarpanch of Sydapuram Gram Panchayat during the period from 02-08-2013 to 01-08-2018.

(3.) Heard Sri Subba Rao Korrapati, learned counsel for petitioner and the learned Public Prosecutor for the respondent-State.