MOHSIN SHAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A1, seeking anticipatory bail in Crime No.164 of 2019 on the file of the SHO, Abids Police Station, Hyderabad, registered for the offences punishable under Sections 420 and 406 IPC.

(2.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for respondent-State.

(3.) Learned counsel for the petitioner submits that the petitioner denies all the allegations leveled against him as false and baseless. He further submits that in the entire complaint, no specific overt-act is attributed against the petitioner and only vague and omnibus allegations are leveled against him and as such, they do not constitute any offence, much less the offences under Sections 420 and 406 IPC and this case is foisted only to harass the petitioner. He further submits that A2 was already arrested and remanded to judicial custody and subsequently, he was enlarged on bail. He further submits that as per remand report of A2 itself, the entire investigation is completed and all the material documents are collected and police has examined all the witnesses. He further submits that the petitioner has been roped in this case just because he is having good reputation in the market in the business circle. Hence, he prays to grant anticipatory bail to the petitioner.