SREEKANTH JINNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioner herein is accused No.1 in Crime No.45 of 2019 of Shahinayath Gunj Police Station, Hyderabad. The offences alleged against the petitioner are under Sections 406 and 420 IPC.

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

(3.) On perusal of the complaint would reveal that the de facto complainant has supplied 6635 bags of groundnut seeds to the petitioner and the petitioner has cheated the de facto complainant to an amount of Rs.2,56,75,215/-.