P.SRIDHAR GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the record.

(2.) This is an anticipatory bail application. The petitioner is A-2 in crime No.491 of 2019 of Keesara Police Station, Rachakonda Commissionerate. The offences alleged against the petitioner herein are under Sections 419, 420, 468, 471 read with Section 34 IPC.

(3.) Though the crime was registered on 13.10.2019, the police have not completed the investigation and they have not filed charge sheet so far. The allegations against the petitioner herein/A2 is that he has colluded with other accused, created documents with impersonation with regard to property admeasuring 300 square yards situated at Godumakunta Village and sold the same to one Sumant Reddy vide document No.1776/2016 and received sale consideration.