KATTA ANJANEYA KALIDASU 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/A1 herein to grant anticipatory bail in connection with Crime No.40 of 2024 of Tadepalligudem Town Police Station, West Godavari District.

(2.) A case has been registered against the petitioner herein and others for the offence punishable under Ss. 120B, 467, 468, 471, 420 r/w 34 of IPC.

(3.) Brief facts of the case are that the incident occurred prior to on 28/1/2024 at Sub-Registrar Office, Tadepalligudem Town and the same was reported on 28/1/2024 at 5.00 p.m., wherein the complainant reported that 9-35 Acres in Survey No.110 in Gopinadhapatnam Village, Unguturu Mandal, inherited from her husband through her maternal uncle, when they came to know that recently A1 to A3 have conspired together and they created false documents by forging the signatures of the deceased Nageswara Rao to write conspiratorial and have written the property to Pujari Krishna Kishore/A3, who has nothing to do with the field and the deceased. Later it came to know that A1 got Ac.5-00 cents and A2 got Ac.4-35 cents by creating a Will with signatures and registered two purchase deeds. After verified the revenue records, there has been a mutation in the name of A3.