SYED MINHAJUDDIN HUSSAINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner is A.6 in Crime No.223 of 2019 on the file of Police, Central Crime Station, Detective Department (WCO, Team-III), Hyderabad, registered for the offences under Sections 406 and 420 read with 34 IPC and under Section 5 of Telangana State Protection of Deposits of Financial Establishments Act, 1999( for short, ' the Act').

(2.) Heard Sri Gopinath Lakkineni, learned counsel for the petitioner and the learned Asst.Public Prosecutor and perused the record.

(3.) The petitioner herein is a Director of Global Taj Pride Services Private Limited & Eliton Infra Development. There are 4 other cases against the petitioner/A.6 herein viz: Cr.No.220 of 2019, 221 of 2019, 225 of 2019 and 1381 of 2019 for the similar offences under Sections 406 and 420 IPC and Section 5 of the Act, with the very same Police Station and the same are pending. There are specific allegations against the petitioner herein. The A.1, A.3, A.4 and A.5 in this case were arrested by the police and they were enlarged on bail. This application is filed by the petitioner/A.6 for anticipatory bail.