M.TRIVENI Vs. STATE OF TELANAGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of anticipatory bail in Crime No.365 of 2018 of Keesara Police Station, Rachakonda Commissionerate, registered for the offences punishable under Sections 420, 465, 406, 477A read with 34 of I.P.C.

(2.) Heard the learned counsel for the petitioner/A.1, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The learned counsel for the petitioner/A.1 would submit that the petitioner/A.1 is an innocent person and falsely implicated in this case. The petitioner/A.1, after due verification of the documents, sanctioned loans to the customers of the Bank. The petitioner/A.1 is a woman. Departmental proceedings have already been initiated against her. There is no irregularity in sanctioning of loans by the petitioner/A.1 and ultimately prayed to allow the application.