MOHD KHAJA MOINUDDIN 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.201 of 2019 on the file of Central Crime Station, Hyderabad District, registered for the offences punishable under Sections 406, 420, 463, 465, 468 and 471 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 on believing the words of petitioner/accused that he has good contacts in Central and State level to provide jobs in Indian Railways, the de-facto complainant and others paid amounts to him. Though the petitioner has conducted written and medical examinations to the candidates and organized interviews in Chennai, Bangalore etc., he failed to provide jobs to the candidates, thereby cheated them.