SUNIL PATIL Vs. STATE OF TELENGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A1, seeking to grant anticipatory bail to him in Cr.No.240 of 2019 on the file of Central Crime Station, Hyderabad, registered for the offences under Sections 408 and 420 IPC.

(2.) Heard learned counsel for the petitioner/A1, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) It is alleged in the complaint that A1 and A2 used to work in the gold shop of the de-facto complainant since 11 months from the date of the incident and that they used to take the gold bag, kept with them and after clearing sales, they used to take their commission and return the remaining gold to the de-facto complainant. As usual, on 31.08.2019 at about 11.30 AM, the defacto complainant gave gold bag weighing 2,800 grams of pure gold in Biscuit and 50 Kgs of silver bars to A1 and A2 for business purpose, but they fled away along with the gold and their families, thereby cheated him.