SYED MASTAN SHARIEF Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') has been filed on behalf of the petitioner/accused No.18 to grant anticipatory bail in connection with Crime No.182 of 2024 of Prathipadu Police Station, Guntur District.

(2.) A case has been registered against the petitioner/ accused No.18 and others for the offences punishable under Ss. 467, 468 and 420 read with 34 of the Indian Penal Code, 1860 (for brevity 'IPC').

(3.) Case of the prosecution, in brief, is that, the defacto complainant owns an extent of Ac.03.00 cents agricultural land in Survey Nos.836, 837 and 884/1 within the limits of Mukkellapadu village, Nuzendla Mandal, Palnadu District; that on 1/7/2005 he was alleged to have taken agricultural loan of Rs.2,00,000.00 in Canara Bank (erstwhile Syndicate Bank) at Kurichedu Mandal of Prakasam District on the above said land and it is being continued; that on 16/1/2020, the accused Nos.1 and 2, who are the Secretary, and the President, respectively, of PACS No.392, with an intention to cheat the defacto complainant, are alleged to have created fake Aadhar card, passbook, photographs and bonds and submitted the same in PACS No.392 located in Chinakondrupadu village, Prathipadu Mandal, and obtained loan of Rs.6,00,000.00against the above said lands. The case was reported to police and a case in Crime No.182 of 2024 of Prathipadu Police Station was registered for the aforesaid offences and investigated into.