MUDUNURI SHANKAR RAJA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these criminal petitions have been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') by the petitioner / Accused Nos.3 and 4 for granting pre-arrest bail in connection with Crime No.234 of 2025 of Gajuwaka Police Station, Visakhapatnam District, registered for the offences punishable under Ss. 318(4) r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity 'the BNS') and under Ss. 21(1)(2)(3), 23 of the Banning of Unregulated Deposit Schemes Act, 2019.

(2.) Since both the criminal petitions are arising out of the same crime, they are being disposed by way of this common order.

(3.) The case of the prosecution is that the complainant used to work at the house of accused (Mudunuri Chittemma) at Srinagar Official Colony for a daily wage of Rs.150.00 per day. All the accused is doing lottery business and used to collect deposits from the victims. The accused siphoned an amount of Rs.1,54,88,000.00, which was collected from the victims on the name of some unofficial schemes and absconded without repaying the same. Thereby, all the accused have committed the aforesaid offences. Hence the crime.