YAMMA THIRUPATHAIAH 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.2, for grant of bail in Crime No.408 of 2018 of Medchal Police Station, Ranga Reddy District, registered for the offences punishable under Section 420 of IPC and Section 5 of Andhra Pradesh Protection of Depositors and Financial Establishment Act (for short the APPDFE Act ).

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

(3.) Learned counsel for the petitioner/A.2 would submit that the petitioner has nothing to do with the chit business alleged to have been run by his wife. He is no way connected with the said business. Merely because, A.1 is the wife of the petitioner/A.2, the petitioner is falsely implicated in this case and ultimately, prayed to allow the petition.