MULLA KISHORE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since these criminal petitions are arising out of Crime No.50 of 2025, these criminal petitions are heard together and disposed of by this common order.

(2.) These Criminal Petitions are filed under Sec. 482 and 483 of Bharatiya Nagarik Suraksha Sanhitha, 2023 (for short 'BNSS') seeking anticipatory bail to the petitioner/accused No.1 in Crl.P.No.3917 of 2025, petitioner/accused No.2 in Crl.P.No.3902 of 2025 and petitioner/accused No.3 in Crl.P.No.3921 of 2025 in Crime No.50 of 2025 on the file of P.S.Konijerla, Khammam District, registered for the offences punishable under Ss. 318(4), 322, 329(4), 338 and 351(2) r/w 3(5) of Bharatiya Nyaya Sanhitha, 2023 (for short 'BNS').

(3.) The brief facts of the case are that on 25/2/2025 at about 22:00 hours, the SHO, P.S.Konijerla, received a written complaint about the incidents occurred in between 28/12/2024 at 08.00 PM to 29/12/2024 at 03.00 AM at Sub-Registrar Office, Wyra, reported on 25/2/2025 at 22.00 hrs by the respondent No.2, Managing Director of Indo-Qatar Projects Pvt. Ltd., Khammam, stating that accused Nos.1 to 3, who are the Partners in Greenlands Developers, made a scam by transferring some immovable properties, by creating 64 false and fake registrations, which are under the bank mortgage, and cheated the original land owners with the instigation of Sub-Registrar Office, Wyra. In the said registered documents, accused No.4 stood with the form 32-A on behalf of the beneficiaries of said 64 false and fake registrations and he transferred an amount of Rs.42,00,000.00 from Greenlands developers bank account and accused Nos.5 and 6 signed as witnesses on all of the 64 documents. On 29/12/2024 at 11.50 AM, accused Nos.1 to 3 trespassed into the respondent No.2 office along with accused No.7 and 60 anti social elements and accused No.7 removed the hard disk, NVR, DVR of CC cameras and took them away, accused Nos.8 and 9, who are the employees of accused No.1, regularly coming to the respondent No.2 office since 1/1/2025 and threatened him with dire consequences by saying that they are acting as per the orders of police. Thus, take action against the accused persons. Basing on the same, Crime No.50 of 2025 was registered.