SATISH KUMAR Vs. STATE OF TELANAGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.4, for grant of anticipatory bail in the event of his arrest in Crime No.568 of 2019 of KPHB Colony Police Station, Hyderabad, Ranga Reddy District, registered for the offences punishable under Sections 406 and 420 of IPC.

(2.) This is a case where the petitioner/A.4 along with A.1 and other accused induced several people, including the complainant stating that Central Government has announced Self-employment Scheme in the name and style of "START UP INDIA" and sanctioning loans under subsidy and thus collected huge amounts from innocent public and cheated them without sanctioning any loan.

(3.) Heard learned counsel for the petitioner/A.4 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.