M MADHUSUDHAN REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed by the petitioners under Section 438 of the Criminal Procedure Code seeking to grant anticipatory bail in Crime No. 438 of 2013 of Dundigal Police Station, Cyberabad, Ranga Reddy District, registered for the offence punishable under Section 420 I.P.C. Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(2.) It is the case of the de facto complainant that the 1st petitioner herein is A.1 and he introduced the 2nd petitioner who is A.2 to her when she expressed her intention to purchase a plot.

(3.) According to the de facto complainant, 1st petitioner induced the de facto complainant to purchase a plot and the said plot was registered vide document No. 6876/2007 on 9-4-2007 through one Sanjeeva. Subsequently, some unknown persons started construction in the said plot and on verification, it is found that de facto complainant was cheated.