MOHD. FAREEDUDDIN IMTIAZ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') by the petitioner, seeking anticipatory bail in Crime No.21 of 2025 of Central Crime Station, DD, Hyderabad, registered for the offence punishable under Ss. 316(2), 318(4) of BNS and Sec. 5 of the Telangana Protection of Depositors of Financial Establishments Act, 1999 (for short 'TSPDFEA').

(2.) The case of prosecution in brief is that on 19/2/2025 Dr. Revanth Jaiswal lodged a complaint with the police stating that Mr. A.M.Naveen Kumar, S/o Late A.P.Mallesha, R/o Basheerbagh, Hyderabad was his classmate and schoolmate. They reconnected through a Whats App group of their schoolmates on 2/12/2014. Since 2015, a few schoolmates from the group, including Mr. A.M.Naveen Kumar, regularly visited the complainant's residence. During these interactions, Mr.A.M.Naveen Kumar claimed to be engaged in the bulk business of gifts and novelties, supplying products to multinational companies and handling branding activities, promising high returns with lesser investment. He also informed that he had other businesses, including real estate. On 8/11/2022, Mr. A.M.Naveen Kumar induced the complainant to invest money in his business by offering huge profits. Believing him as a former schoolmate, the complainant initially invested Rs.50,000.00 through a bank. On 13/12/2022, Mr.A.M.Naveen Kumar reported Rs.30,000.00 profit, of which he paid Rs.18,000.00 as per their agreed 60:40 profit-sharing ratio.

(3.) Heard Sri P.Raja Sripathi Rao, learned Senior Counsel, representing Sri Mirza Adnam Ahmed Baig, learned counsel for the petitioner, Sri Syed Yasar Mamoon, learned Additional Public Prosecutor appearing for respondent No.1-State and Sri Dharmesh D.K.Jaiswal, learned counsel appearing on behalf of respondent No.2.