DHUNNE SIMRAN 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.289 of 2021 on the file of Gachibowli Police Station, Cyberabad District, registered for the offences under Sections 406, 420 and 506 IPC.

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

(3.) The prosecution case is that the de-facto complainant had entered into a loan agreement on 30.01.2021 with the accused for grant of loan of Rs.300 crores payable within 10 years as per schedule, and accordingly he paid an amount of Rs.2,18,10,000/- to Neutron Construction Private Limited towards commitment fee, legal fee and mobilization charges, but the accused has neither provided loan amount nor repaid the said amount, thereby cheated him.