D.SREENU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of anticipatory bail in Crime No.618 of 2018 of Hayathnagar Police Station, Rachakonda, registered for the offences punishable under Sections 420 and 409 of IPC.

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

(3.) Learned counsel for the petitioner/accused would contend that the petitioner/accused did not issue any fake bills; that he issued correct bills to the Service connection No.6253 04387 and that there is no discrepancy in the bills generated by him and the amount collected towards electricity consumption charges. He further contended that all the allegations made against the petitioner/accused are oral and false and ultimately prayed to allow the petition.