REVATHI CHOUDHARY 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 connection with Crime No.771 of 2020 on the file of Gachibowli Police Station, Cyberabad District, registered for the offences punishable under Sections 420 and 406 IPC.

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

(3.) It is alleged that on 11.12.2020 at 17.40 hours, the de-facto complainant has lodged a report stating that A1 and A2 have convinced him that they will sell the subject properties for a total consideration of Rs.5 Crores, and believing their words, he paid cash of Rs.75 lakhs to them, and after their insistence, he has transferred an amount of Rs.4,05,00,000/- through RTGS to the account of A2, but they have neither registered the properties nor repaid the amount to him, thereby cheated him.