MURARI PAVANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail to the petitioner/accused No.2 in the event of her arrest in connection with Crime No.774 of 2022 of KPHB Colony Police Station, Cyberabad Commissionerate, Medchal-Malkajgiri District, registered for the offences punishable under Ss. 406, 420 of the Indian Penal Code.

(2.) Heard learned Counsel for the petitioner/accused No.2 and the learned Assistant Public Prosecutor for the respondent-State and perused the record.

(3.) The case against the petitioner/accused No.2 and accused No.1, who is the husband of the petitioner/accused No.2, is that accused No.1 is a Highway Contractor and they being directors of the firm namely Amith Empires Private Limited, took money to a tune of more than one crore rupees from the de facto complainant and from his company Sahrudhaya Devices on different dates on the pretext that they will give partnership to the de facto complainant in their firm. Thereafter, neither they have given partnership nor responded to the calls of the de facto complainant. On receiving the complaint, the Police registered the case for the offences punishable under Ss. 406, 420 of Indian Penal Code.