MD ABDUL MUJAHED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A2, seeking anticipatory bail in Crime No.1009 of 2019 on the file of the S.H.O., L.B. Nagar Rs.& O Police Station, Rachakonda District, registered for the offences punishable under Sections 420, 468 and 471 IPC.

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

(3.) The case of the prosecution is that the de facto complainant is the absolute owner of the plot bearing No.66/12 comprising 311 square yards at Mansoorabad village, having purchased the same under a registered sale deed vide document No.3415/1983 on the file of SubRegistrar, Hayatnagar. On 09.08.2019, she came to know that the accused committed acts of impersonation by producing another woman and forged and fabricated a sale deed in another person's name. Hence, the complaint.