GURRAM VENKATA PRAKASH 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 connection with Crime No.72 of 2022 of Singarayakonda Police Station, Prakasam District.

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

(3.) The accusation alleged against the petitioner is that the de facto complainant is running a cool drink shop at Railway Station road, Singarayakonda Village and Mandal of Prakasam District. It is alleged that A.1 to A.3 approached the complainant on 10/10/2019 and requested to invest the amount approximately Rs.25.00 lakhs for insurance of the said amount of Rs.2.00 crores and also for vehicle, driver salaries, rent, diesel cost of the vehicle, toll plaza charges includes all funds costs is Rs.25.00 lakhs. Initially, the complainant was not interested to join as a member of the said transaction. Thereafter, he paid the said amount. Later, complainant requested to repay that amounts, the petitioner and others paid deaf ear and did not pay the said amount. Upon which, the complainant has filed a private complaint for the offence under Sec. 420 R/w 34 of IPC and the same was referred to the police under Sec. 156 of Cr.P.C. upon which the police was registered a case in Crime No.72 of 2022 for the aforesaid offences.