NAVEENVEMURI Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A7, seeking to grant anticipatory bail in Cr.No.685 of 2019 on the file of Madhapur Police Station, Cyberabad District, registered for the offences under Sections 406, 420, 506 read with Section 34 IPC.

(2.) Heard learned counsel for the petitioner/A7, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) It is alleged in the complaint that A1 and A2 introduced a business scheme to the de-facto complainant stating that she can earn huge amounts of money in a span of time if she joins in the business and thereafter, she attended the interview and met A1 to A21, who explained her about the business, and on their request, she joined in the scheme in the month of May, 2019 and transferred a sum of Rs.10 lakhs through her account to the accounts of A1 to A3. Thereafter, she came to know that the accused were running business in the name of Q-Net, which is money circulation scheme, by collecting money from the public and when she asked for return of her amount, the accused refused to return the same and asked her to join more persons to get money back, thereby cheated her, and they also threatened her with dire consequences to see her end if she asks money.