ATTAR CHAND BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed by the petitioner/A6, seeking anticipatory bail, in connection with Crime No.182 of 2024 of Kadiri Rural U/G Police Station, Sri Satya Sai district.

(2.) A case has been registered against the petitioner herein and others for the offences punishable under Ss. 318(4), 338 and 340(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(3.) Case of the prosecution, in brief, is that, prior to 26/12/2024, A1 to A4 deceived the needy poor people by giving fake house plots/house pattas in Survey No.470 of Kadiri Revenue village, located at Sunnapugutta thanda village fields by saying that they had been granted house pattas by the Government and took Rs.50,000.00 to Rs.2.00 Lakhs per patta from them. On coming to know of the same through villagers, the Tahsildar, enquired into the matter through VRO of Kadiri Mandal and filed the present complaint against the accused. The allegation against the petitioner herein/A6 is that he abetted the commission of offence by the other accused in creating fake patta documents.