YANAMALA GURUVAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed by the petitioners/A1 and A2 for grant of anticipatory bail in the event of their arrest in connection with Crime No. 170 of 2021 of Gudur Police Station, Tirupati, registered for the offences punishable under 409 and 420 of the Indian Penal Code, 1860.

(2.) The case of the prosecution in brief is that the petitioners purchased 96,064 Kgs of paddy from the complainant and other farmers on different dates for a total value of Rs.15,01,853.00 and paid Rs.10,55,000.00 and promised to pay the balance amount of Rs.7,46,853.00 to the farmers, but failed to repay the same. Later when the complainant and other farmers asked the petitioners to pay the balance amount, they assaulted them and thereby cheated the farmers. Hence, a report is lodged and basing on the said report, the present crime is registered.

(3.) Heard Sri V. Roopesh Kumar Reddy, learned counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-state.