ATTEVELI VISHNU PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioners/A-2 to A-4, for grant of anticipatory bail in Crime No.463 of 2019 of P.S. Musheerabad, Hyderabad District, registered for the offences punishable under Sections 420 and 506 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioners/A-2 to A-4, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) In the FIR, it is inter alia stated that on the basis of the report of the de facto complainant, a case was registered against the petitioners herein and A-1, who was arrested and remanded to judicial custody in another criminal case. The petitioners and A-1 alleged to have cheated the de facto complainant and other public by taking away huge amounts from them under the pretext of Micro Finance Business and alleged to be threatening them to file false cases against them.