PREETI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2 seeking to grant anticipatory bail in the event of her arrest in Cr.No.171 of 2021 on the file of Saidabad Police Station, Hyderabad District, registered for the offences punishable under Sections 489-B and 420 IPC.

(2.) Heard learned counsel for the petitioner/A2, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that on 09.05.2021 at about 20.30 hours, A1 has purchased pomegranate from the de-facto complainant, a fruit vendor, and gave Rs.500/- , but the de-facto complainant found that it is a fake note of color xerox, and when he further asked, he gave another fake note. Immediately, he informed the same to the police, and on enquiry and search, police seized 22 fake notes of Rs.500/- in the vehicle of A1.