SHAIK ABDUL QUADEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of anticipatory bail in Crime No.96 of 2018 of Tappa Chabutra Police Station, Hyderabad, registered for the offences punishable under Sections 406 and 420 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner/A.1, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioner/A.1 would submit that the petitioner is falsely implicated in this case. The petitioner had filed a complaint against the de facto complainant for the offence under Section 138 of the Negotiable Instruments Act. As a counter blast to the same, this case is foisted against the petitioner. All the allegations made against the petitioner are false and ultimately prayed to allow the petition.