KAKANI GOVERDHAN REDDY Vs. STATE OF A P
LAWS(APH)-2017-3-81
HIGH COURT OF ANDHRA PRADESH
Decided on March 07,2017

Kakani Goverdhan Reddy Appellant
VERSUS
STATE OF A P Respondents




JUDGEMENT

M.Satyanarayana Murthy, J. - (1.)This criminal petition is filed under Section 438 of Criminal Procedure Code (for short "Cr.P.C.") for grant of anticipatory bail to the petitioner in relation to Crime No.521 of 2016 on the file of Nellore Rural Police Station, SPSR Nellore District apprehending his arrest for the offences punishable under Sections 120b, 468, 469 471, 506 IPC and Sections 54 & 71 of Information Technology Act.
(2.)The defacto complainant lodged a complaint dated 28.12.2016 with the Station House Officer, Nellore Rural Police Station, SPSR District making serious allegations against the petitioner mainly alleging that the petitioner herein along with others hatched a conspiracy to defame him in the public view, feeling insecure about his political survival in the near future. As a part of the conspiracy the petitioner started making false allegations against the defacto complainant through print and electronic media. It is stated in the complaint that the petitioner conducted press conference on 23.12.2016 in Nellore and distributed certain documents to the representatives of press alleging that the defacto complainant is holding large extent of land in Malaysia, one power project in Thailand, and holding millions of dollars in Singapore and Hongkong bank accounts of those countries. It is alleged that the petitioner created all those fake documents and fabricated them with a malafide intention to criminally intimidate the defacto complainant. Further, it is alleged that the petitioner has forged the signature of defacto complainant in certain documents distributed by him with an intention to blackmail the defacto complainant for gain of political survival in the near future. It is stated in the complaint that the petitioner fabricated a document as if the defacto complainant had travelled to Malaysia on 13.09.2003 and further the petitioner has forged the immigration stamp of Government of Malaysia. The defacto complainant submitted in the complaint that he did not travel to Malaysia on such date and forgery of immigration stamp of Government of Malaysia is a matter of serious concern.
(3.)It is alleged that the petitioner also fabricated a document of OCBC Bank, Singapore stating that an amount of 2 million Singapore dollars has been transferred to the account of defacto complainant's wife. The defacto complainant submitted that the said bank document is a fake document falsely fabricated by the petitioner with a criminal intention to drive the defacto complainant in to money laundering and hawala crimes. It is further alleged that the petitioner created some more fake documents to create an impression that the defacto complainant deposited huge amount of money in foreign currency in the bank accounts of his wife and son and submitted that the said document is a forged one.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.