K.POOJA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner/A1 on bail in the event of her arrest in Crime No.89 of 2017 of Nandyal I Town Police Station, Kurnool District, registered for the offences punishable under Ss. 403, 406, 420 r/w 34 I.P.C and Sec. 5 of AP Protection of Depositors & Finance Establishment Act.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) Learned counsel for the petitioner would submit that the petitioner is falsely implicated in this case and there are no specific overt acts attributed against the petitioner except omnibus allegations. Hence, he would pray for grant of anticipatory bail to the petitioner.