MANGALIKINTLA NIRMALA KUNTLA NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 is filed by the petitioner, who is A.1, for grant of anticipatory bail in the event of her arrest in Crime No.816 of 2018 of Saroornagar Police Station, Rachakonda Commissionerate, Ranga Reddy District, registered for the offence punishable under Section 420 of IPC.

(2.) The case of the prosecution is that due to the acquaintance between the defacto complainant and the accused persons, the petitioner/A.1 borrowed a sum of Rs.1,15,000/- with a promise to return the same within one week as they require the said amount for running of gold business and thereafter they failed to return the said amount. Basing on the complaint lodged by the defacto complainant, the police registered Crime No.816 of 2018 for the aforesaid offence against the petitioner/A.1 and other accused.

(3.) Heard learned counsel for the petitioner/A.1 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.