MUKESH AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in connection with Crime No.357 of 2021 on the file of Ramachandrapuram Police Station, Cyberabad District, registered for the offences punishable under Sections 467, 468, 471, 420 IPC.

(2.) Heard the learned counsel appearing for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that the de-facto complainant has purchased certain plots in the year 2007 with his own funds through registered documents, however, he noticed that some people have wrongfully executed/registered a GPA on 14.04.2021 regarding his plot No.131 by impersonating him and using a fake aadhar card numbers as ID proof, thereby cheated him.