MUNGARA SOBHA RANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') has been filed on behalf of the petitioners/accused Nos.1 and 2 to grant anticipatory bail in connection with Crime No.333 of 2024 of II Town Police Station, Proddatur, YSR Kadapa District.

(2.) A case has been registered against the petitioners herein/accused Nos.1 and 2 and others for the offences punishable under Ss. 318 (4), 308 (5) read with 3 (5) of the Bharatiya Nyaya Sanhitha, 2023 (for brevity 'BNS').

(3.) Brief facts of the case of prosecution are that, prior to 26/11/2024, accused Nos.1 to 6 developed acquaintance with de facto complainant viz. Mule Venkata Ramana Reddy @ Rama Rao and lured with their words that if he invests money in rice pulling, he would get huge amounts; that believing the words of accused, he gave an amount of Rs.1,37,00,000.00 to the accused on different occasions and later, failed as promised by them and when the de facto complainant demanded them to return the said sum, accused were alleged to have put the de facto complainant in fear, created terror in his mind and forcibly alleged to have taken an amount of Rs.1,00,000.00 from him. The case was reported to police and a case in Crime No.333 of 2024 of II town Police Station, Proddatur, YSR Kadapa District was registered for the aforesaid offences and investigated into.