KATRAVATH LAKPATHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.2, for grant of bail in Crime No.871 of 2018 of Saroornagar Police Station, Rachakonda Commissionerate, registered for the offence punishable under Section 420 of IPC.

(2.) Heard the learned counsel for the petitioner/A.2, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) As per the material placed on record, the petitioner/A.2 along with A.1 established a company under the name and style of Next Peg Wine in door No.13-18-163/4, First Floor, DCB Bank, Kamalanagar, Saroornagar. There is no licence to conduct business in sale of wines and also there is no other licence to conduct any other business. The petitioner/A.2 along with A.1 recruited A.3 and A.4 to collect money from the unemployees and an amount of Rs.2,000/- from each of the members was collected. There are about 600 to 700 members, who were promised to be recruited as service boys without there being any employment opportunity. The petitioner/A.2 is the key person in establishment of the Next Peg Wine Company. The allegations are specific and grave. There is nothing to hold that the petitioner/A.2 is an innocent person and working as service boy in the Next Peg Wine Company. Under these circumstances, this Court is not inclined to allow the petition.