MOHD. SALEEMUDDIN Vs. STATE OF A.P.

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity the BNSS"), seeking anticipatory bail with respect to offences under Ss. 318(4), 329(3), and 324(4) of the Bharatiya Nyaya Sanhita, 2023 (for brevity the BNS") registered under Crime No.272 of 2025 on the file of the Cyberabad Police Station, RGI Airport.

(2.) The petitioners herein are arraigned as A1 to A4.

(3.) The de facto complainant has lodged a complaint on 04/04/2025 alleging that he was induced to enter into an agreement for the purchase of property belonging to A1, for which, on 14/3/2025, he paid an amount of Rs.50,00,000.00 (Rupees Fifty Lakhs Only) in cash as token advance on the understanding that a necessary agreement would be executed. However, no such agreement has come to be executed. The de facto complainant sought a refund of the aforesaid amount. On the pretext of repaying the same, the accused called upon the de facto complainant to meet them on 4/4/2025 at Chidiga New Bridge, at Kakinada, wherein he was forced to sign a couple of stamped blank white papers, and an amount of Rs.5,000.00 (Rupees Five Thousand Only) was forcibly taken from the de facto complainant. He was further threatened with life in case the balance amount was insisted upon. Based on the aforesaid complaint, the present Crime has been registered.