SYED IQBAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioners, who are A1 and A2 in Cr.No.678 of 2019 on the file of the S.H.O. Banjara Hills Police Station, Hyderabad, registered for the offences punishable under Sections 420, 423, 463, 406 and 120-B IPC, filed this petition under Section 438 Cr.P.C. seeking anticipatory bail.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) The case of the prosecution is that the petitioners have obtained loans under different heads i.e., study loans for their children and housing loans, but failed to repay the amounts. The loan was granted by taking it over from the LIC Housing Finance Ltd., Hyderabad. In fact, the petitioners have constructed flats in place of their house property and sold away the flats to various persons by denying the bank from recovery of the loan amount. Hence, the complaint.