UPENDAR SURINENI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.4, for grant of anticipatory bail in the event of his arrest in Crime No.102 of 2018 of Cyber Crime Police Station, Rachakonda, Ranga Reddy District, registered for the offences punishable under Sections 417, 420 r/w. Section 34 of IPC and Sections 66-C, 66-D of I.T. Act, 2000-2008.

(2.) The case of the prosecution is that, basing on the complaint dt.14.11.2018 lodged by Yedella Sahas Reddy, stating that the complainant and others were cheated in the hands of the accused persons, including the petitioner/A.4, to a tune of Rs.45.00 Lakhs and more and the confession statements of accused in Crime No.115 of 2018 of Cyber Crime, Rachakonda, reveals the role of the petitioner in this case, while acting as an employee of EPC e-Commerce & CEO of Day2Dream, a Multilevel Marketing Companies, the police registered Crime No.102 of 2018 for the aforesaid offences against the petitioner/A.4 and other accused.

(3.) Heard learned counsel for the petitioner/A.4 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.