MALLADI RADHA RAMANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner / A2 under Sec. 438 of Code of Criminal Procedure (for short "Cr.P.C.") for grant of anticipatory bail in Crime No.1 of 2021 dtd. 8/1/2021 on the file of Central Crime Station, Hyderabad, registered for the offences under Ss. 406. 420, 467, 468 and 471 of IPC.

(2.) The case of the prosecution in brief was that on 8/1/2021, the Chief Manager of Central Bank of India, Himayath Nagar, Hyderabad Branch lodged a report before the Deputy Commissioner of Police, Central Crime Station, Hyderabad stating that M/s.Sree Fortune Enterprises, a partnership firm represented by one Malladi Bala Tripura Sundari , Managing Partner, and Malladi Radha Ramani, Partner (the petitioner herein - A2) in connivance with each other submitted false and fake documents for availing over-draft facility up to a limit of Rs.2.00 crores and created an equitable mortgage by deposit of sale deed No.10403 of 2016 dtd. 28/12/2016 in the name of the firm, with respect to an open land in collusion with M/s.Soham Consultants represented by Mr.Ram Gopal and later on they found the land in possession of others and that the property was over-valued to Rs.4,29,69,360.00 on 29/12/2016, whereas the same was registered for Rs.3,20,67,000.00 on 28/12/2016 just a day before the valuation date and caused loss to the bank to an extent of Rs.232.00 lakhs as on 31/10/2020.

(3.) Basing on the said report, initially Crime No.1 of 2021 was registered for the offences under Ss. 420 and 406 of IPC. Subsequently, the offences under Ss. 467, 468 and 471 of IPC were added vide memo dtd. 24/1/2024.