SHAHID KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail. The petitioners herein are Accused Nos.1 and 2 in Cr.No.97 of 2021 of Velgatoor Police Station, Jagitial District. The offence alleged against the petitioners is under Section 420 IPC r/w.Section 34 of IPC.

(2.) Heard Sri B.Krishna Kumar, learned counsel for the petitioners, learned Assistant Public Prosecutor and perused the record.

(3.) The allegations against the petitioners herein are that they floated the company i.e., L-9, Link Line and Companies, Hyderabad and both petitioners are Directors of the said company. The son of complainant paid an amount of Rs.4,00,000.00 to the petitioners herein on the promise made by them to provide a job to him. Despite receiving the said amount, petitioners have not provided any job to the son of complainant.