PALADUGU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed for grant of anticipatory bail to the petitioner/A4 in Crime No.22 of 2025 on the file of Narsaraopet I Town Police Station, Palnadu District, registered for the offences punishable under Ss. 316 (2), 318(4), 316(5) r/w 3(5) of BNS, 76 Chit Fund Act.

(2.) The case of the prosecution in brief is that the defacto complainant has subscribed to chit(s) in the chit fund company run by A1 and A2. It is stated that in which petitioner and her family members who are arrayed as A3 to A5 are sleeping partners. In the said regard, they have collected huge amounts from the de facto complainant and the funds thus collected were misappropriated and the accused have failed to pay the prize money to the defacto complainat.

(3.) The allegation against the petitioner is that since she is also part of the in the said chitfund company/firm 'as a sleeping partner' she had cheated the complainant and collected the huge amounts around 2.80 crores from them.