SRIKANTH REDDY KOMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused No.1 for grant of anticipatory bail in the event of his arrest in Crime No.648 of 2018 of Gachibowli Police Station, Cyberabad, registered for the offences punishable under Sections 406, 420, 468 and 471 read with 34 I.P.C.

(2.) Heard learned counsel for the petitioner/accused No.1, learned Additional Public Prosecutor representing the respondent/State and perused the record.

(3.) Learned counsel for the petitioner would contend that the petitioner has not fabricated any receipt or any document. No cheque was issued by this petitioner/accused No.1 belonging to the de facto complainant. A false criminal case is foisted against him and his family members and ultimately, prays to allow the petition.