BASHEED SHAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in Cr.No.53 of 2021 on the file of Mushirabad Police Station, Hyderabad District, registered for the offences punishable under Sections 419 and 420 IPC.

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

(3.) The prosecution case is that in order to purchase the property, the de-facto complainant approached the petitioner/accused for providing loan to him, and after inspection of the property, the accused made him believe that he was satisfied and agreed to provide loan for a sum of Rs.800 Crores, and that towards processing fee, the de-facto complainant paid a sum of Rs.50 lakhs apart from other expenses for a sum of Rs.5 lakhs to the accused, however, the accused failed to provide loan, thereby cheated him.