R. VENKATESWARLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for grant of anticipatory bail. The petitioner's name is not shown in FIR No.29 of 2016 pending on the file of Peddavoora Police Station, Nalgonda District. The offences alleged against the accused are under Sections 406 and 420 of IPC.

(2.) Sri Laxmaiah Kanchani, learned counsel for the petitioner, would submit that the Assistant Tribunal Welfare Officer, Devarakonda, has submitted his letter dated 09.05.2016 to the Sub-Inspector of Police, Peddavoora Police Station, with a request to take action for producing false documents to claim benefits under 'Kalyanalaxmi Scheme'. The petitioner's name is not shown in the said list. The Sub-Inspector of Police, Peddavoora Police Station, addressed a letter dated 09.09.2019 to the Tahsildar, Peddavoora Mandal, to give original writing and signature of the petitioner and others. Under the guise of the said letter and investigation, the Police are trying to apprehend the petitioner herein.

(3.) On the other hand, the learned Assistant Public Prosecutor would oppose the anticipatory bail application on the ground that the petitioner has produced fake documents to claim benefits under 'Kalyanalaxmi Scheme'. Therefore, he sought to dismiss the present application.