ABDUL KAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) By way of this petition filed under Section 438 CrPC, A.1 and A.2 in Crime No.41 of 2019 on the file of Chaderghat Police Station, Hyderabad, seek anticipatory bail. The said crime was registered on the strength of the complaint made by one Syed Mahboob alleging commission of offences under Sections 420, 406 and 506 IPC. While so, I.A.No.1 of 2019 was filed by Syed Mahboob, the complainant, seeking to be impleaded as a respondent.

(2.) Heard Sri C.Vijaya Shekar Reddy, learned counsel for the petitioners/A.1 and A.2, and Sri G.Suresh Goud, learned counsel for the proposed respondent-complainant.

(3.) As per the complaint of the proposed respondent-complainant, the accused, being his relatives, approached him in June, 2017 and persuaded him to part with a sum of Rs.5,00,000/- promising to pay Rs.12,500/- per month as a return thereon. The proposed respondent-complainant claimed that he pledged gold articles and raised a sum of Rs.4,15,000/- and adjusted the balance of Rs.85,000/- by other means and gave the sum total of Rs.5,00,000/- on 06.07.2017 to the petitioners/A.1 and A.2. His complaint was that the promised return was paid only for three months and thereafter, the petitioners/A.1 and A.2 started dodging him and did not make the payment. He further claimed that his attempt to get the matter settled through the intervention of elders and by way of legal notices failed and he therefore requested the police to take appropriate legal action against the petitioners/A.1 and A.2 who had cheated him with a dishonest intention.