KAMBAM LAKHSMI DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioners, who are A.1 and A.2, for grant of anticipatory bail in the event of their arrest in Crime No.754 of 2018 of Jeedimetla Police Station, Cyberabad, Ranga Reddy District, registered for the offences punishable under Sections 420 and 406 of IPC and Section 5 of Andhra Pradesh Protection and Depositors of Financial Establishment Act (for brevity "the Act").

(2.) The case of the prosecution is that the defacto complainant has lodged a complaint on 13.09.2018 stating that the petitioners are running Chit Fund business and keeping in view the acquaintance with the petitioners, the complainant paid a sum of Rs.2,84,140/- towards a chit transaction. Thereafter, the petitioners disappeared and their whereabouts are not known and then the complainant came to know that the petitioners also cheated several other people by collecting an amount of Rs.60,00,000/-. Hence, the complainant requested to take necessary action against the petitioners.

(3.) Heard learned counsel for the petitioners/A.1 and A.2 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.