MARRAPU CHANDRAMOULI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioner/A.1 to grant anticipatory bail in the event of his arrest in connection with Crime No.90 of 2022 of Parvatipuram Town Police Station, Parvathipuram Manyam District.

(2.) A case has been registered against the petitioner for the offences punishable under Ss. 420 r/w 34 of I.P.C.

(3.) The accusation that has been alleged against the petitioner is that the de facto complainant is working as a Lecturer in a private College, Visakhapatnam and purchased Baleno Granite gray zeto model car bearing No.AP 31 EP 7050 in the name of his wife. The said car was being used for running on rental basis. In the month of January, 2021, an agreement was entered with A.1 and A.2 at YSR Cricket Stadium, Visakhapatnam to ply the car on rental basis at Rs.28,000.00 per month. The only accusation against the petitioner is that he along with A-2 did not pay the rental amount to the de facto complainant within the stipulated time and they were postponing to pay the amount. In respect of that, on the report lodged by the de facto complainant, present crime has been registered against the petitioner for the offences punishable under Sec. 420 R/w 34 of IPC.