KALYANADURGAM TULASI NARAYANA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner, who is Accused, seeking anticipatory bail in Crime No.16 of 2019 of CCS Police Station, Hyderabad, registered for the offences punishable under Sections 406, 420, 468 and 471 of IPC.

(2.) The case of the prosecution is that the petitioner/Accused went to the office the complainant and promised to make investment of 7.5 Million US Dollars (approximately Rs.50.00 Crores) and asked him to pay 2% (approximately Rs.95,00,000/-) as transmission charges into his account and on transfer of the said amount by the complainant, the accused fabricated a false swift copy showing deposit of the said amount into the account of the complainant and on coming to know about the same, when the complainant confronted and asked the accused to return the amount paid by him, the accused promised to transfer the amount, absconded, shifted his residence and later changed his mobile number and thus cheated the complainant.

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