(1.) The petitioners/A2 and A3 filed the present Criminal Petition under Sec. 438 of the Code of Criminal Procedure seeking to grant anticipatory bail to them in connection with Cr.No.276 of 2021 pending on the file of Mushirabad Police Station, Hyderabad, which was registered for the offence punishable under Sections 420, 406 r/w 34 of IPC.
(2.) Heard Sri Mahesh Raje, learned counsel for the petitioners/A2 and A3, the learned Public Prosecutor representing the respondent-State and perused the record.
(3.) The allegation against the petitioners herein is that they have misappropriated certain amounts of Gouda Sangham, Musheerabad, being the managing committee members of the said Sangham. In the F.I.R., the alleged misappropriation of amount is mentioned as Rs.50,000/- in figures and fifty lakhs in words.