KASTURI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner/de facto complainant has preferred this criminal petition seeking to cancel the bail granted to the 2nd respondent/accused No.1, vide order dtd. 24/6/2024 in Crl.M.P.No.1583 of 2024 on the file of Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar in Crime No.443 of 2021 of P.S. Rayadurgam.

(2.) Heard Sri Y.Srinivasa Murthy, learned Senior Counsel appearing for Smt.Uma Devi Nama, counsel for petitioner/ de facto complainant and Sri C.Pratap Reddy, learned Senior Counsel appearing for Sri C.Sunil Anand, counsel for respondent No.2/accused No.1 and perused the record.

(3.) Petitioner herein, who has worked as President of "Chitrapuri Sadhana Samithi", has lodged a complaint with the Rayadurgam Police stating that the State Government has allotted an extent of Acs.67.16 Guntas of land in Sy.No.246/1 of Manikonda Jagir to 'Telugu Cine Workers Co-operative Housing Society Limited' at Rs.40.00 per square yard, for allotment to the cine workers who are not having any land or houses. It is alleged in the complaint that due to hike in prices of land in the area, the 2nd respondent herein, being the Secretary of the Union, admitted 9153 members into the Society against the available plots of 4213, by creating fake ID cards and by forging the signatures of the Committee of IAS Officers appointed for allotment of plots. Thus, it is alleged that the 2nd respondent/accused No.1 has allotted plots to the non-eligible persons and also got transferred amounts from the accounts of the Society to the personal accounts of the Members of the Society and thereby misappropriated crores of rupees.