TUMU KESAVA SRINIVAS Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita has been filed by the Petitioner/Accused No.1, seeking anticipatory bail in Crime No.34 of 2022 on the file of CID PS, Mangalagiri, Amaravati registered for the offences punishable under Ss. 420, 403, 409 r/w 120B IPC and Sec. 13(2) of Prevention of Corruption Act 1988.

(2.) Heard Sri Pamarthy Rathnakar, learned counsel for the Petitioner and learned Assistant Public Prosecutor, representing the State/Respondent.

(3.) Learned counsel for the Petitioner/Accused No.1 would submit that the Petitioner is the guarantor for the loan obtained by the borrowers, they have mortgaged their own properties. He further submits that the petitioner/Accused No.1 is no way concern with the alleged fraud committed by the lessors of the fish tanks. The Crime is of the year 2022. Most of the investigation might have been completed by this time. Petitioner is ready to furnish sureties to the satisfaction of the Court. Learned counsel prays to release the Petitioner on anticipatory bail.