AMIT AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.1, for grant of anticipatory bail in the event of his arrest in Crime No.77 of 2019 of Ibrahimpatnam Police Station, Rachakonda, Ranga Reddy District, registered for the offence punishable under Section 420 of IPC.

(2.) The case of the prosecution is that, the defacto complainant and the petitioner/A.1, being the Directors of Kesari Estates India Private Limited, have purchased the land admeasuring 1,380 square yards and later the complainant was informed by the petitioner that the entire land was acquired by the Government for laying ORR, that later the complainant went to USA for job purpose and after returning from USA, on enquiry he came to know through EC that only 900 square yards were acquired for ORR and the remaining land was sold by A.1 in favour of one M. Sukanya and others through different registered sale deeds, thereby the petitioner cheated him. Basing on the complaint of the defacto complainant, Crime No.77 of 2019 was registered for the aforesaid offence against the petitioner/A.1 and other accused.

(3.) Heard learned counsel for the petitioner/A.1 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.