P.BALU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is the accused in Cr.No.116 of 2019 on the file of the S.H.O. Chandampet Police Station, Nalgonda District, registered for the offences punishable under Sections 409, 419, 464, 465 and 468 IPC, filed this petition under Section 438 Cr.P.C. seeking anticipatory bail.

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

(3.) The case of the prosecution is that the petitioner is working as a computer operator at MRO Office, Chandampet and he illegally made the entries of the Government land in Sy.No.50 an 133 of Kambalapally village and Pogila villages of Chandampet mandal in favour of illegal pattedars and he helped corresponding periods of Tahsildars. Hence, the complaint.