R VEERAIAH Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 438 of the Criminal Procedure Code seeking to grant anticipatory bail to him in the event of his arrest in connection with Crime No. 5 of 2012 of Garidepally Police Station, Nalgonda District, registered for the offences punishable under Section 420 I.P.C. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(2.) The petitioner entered into contract for conducting 83 crop demos with an amount of Rs. 8,32,407/.- The contract period is from 23-6-2009 to 22-6-2012. The petitioner was paid an amount of Rs. 2,08,101/- as advance. Subsequently, he claimed Rs. 8,32,421/- by submitting bills, vouchers etc., for the 83 crop demos said to have been organized by him and requested for payment. Then, the District Project Director, APCBTMP Nalgonda verified the same and reported that the petitioner has not conducted any crop demos in Nalgonda District during 2009-2010. Thus, it is clear that the petitioner without conducting any crop demos has produced the bogus bills for Rs. 8,32,421/-. Accordingly, the authorities concerned ordered to recover Rs. 2,08,101/- from the petitioner, which was paid as advance.

(3.) Learned counsel for the petitioner submits that a subsequent report of the Deputy Director of Agriculture Nalgonda reveals that the petitioner represented that due to non-receipt of bill amount as advance and due to drought condition prevailing in the year 2009-2010, he could not conduct crop demos during 2009-2010.