SHAIK MAHABOOB SUBHANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant Crimiinal Petition, under Sec. 482 off the Bharatiya Nagarik Suraksha Sanhita, 2023 [for short,"B.N.S.S'], is filed on behalf of the petitioner/accused No.9 seeking anticipatory bail in Crime No.1154 of 2023 of Nallapadu Police Station,, Guntur District.

(2.) A case has been registered against the petitioner/ Acccused No.9 and others for the offence puunishable under Ss. 419, 420, 468, 471, 120(b) read with 34 I.P.C.

(3.) Case of the prosecution, in brief, is that the defacto complainant is the G.P.A holder of one Venigalla Praveen. Venigalla Praveen purchased a site in an extent of 1,396 Sq.yds in the year 1998. Subsequently, Accused No.1 by colluding with other accused and officials have created fake death certificates of Venigalla Praveen, who is residing in U.S.A and his wife Sesha Rathnam and family member certificate also. Pursuance of those fake documents, the Accused No.1 executed certain documents regarding the property to other accused, who in turn executed documents in favour of others. Hence, the complaint.