KELLA NAGA SRINIVASSRINU 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 petitioner/A-5, for grant of anticipatory bail in Crime No.91 of 2021 of P.S. KPHB Colony, Cyberabad, registered for the offences punishable under Sections 363 and 384 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-5, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that on 26.01.2021, the petitioner/A-5 along with other accused took the complainant in a car towards Jangareddygudem by threatening him to pay Rs.5,00,000/-, otherwise he would be implicated in cases and when the complainant told them that he has no money to pay, all the accused made the complainant to talk with his watchman on telephone in order to hand over his Honda Accord Car No.AP-09- BT-7779 to one unknown driver arranged by the accused and thereafter, they extorted net cash of Rs.50,000/-, one cell phone and other amount of Rs.9,000/- available in his account. Hence, the complaint.