G. KONDALA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner is the sole accused in Crime No.152 of 2020 of Mahankali Police Station, Secunderabad. The offences alleged against the petitioner are under Sections 420 and 406 of IPC.

(2.) Heard Sri Mogili Anaveni, learned counsel for the petitioner, learned Public Prosecutor and perused the record.

(3.) The allegation levelled against the petitioner is that he has cheated various victims under the guise of selling the gold at cheaper price when compared to market price and collected huge amounts. He has also involved in the following cases.