Telangana High Court
Addanki Vijaya Bhaskar vs The State Of Telangana on 23 July, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.2485 of 2020
ORDER:
The present Criminal Petition under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A-4 seeking to grant anticipatory bail in the event of his arrest in connection with Crime No.232 of 2020 of Ghatkeshwar Police Station, Rachakonda, which was registered for the offences punishable under Sections 498-A and 306 read with Section 34 of I.P.C., Sections 3 and 4 of the Dowry Prohibition Act, 1961 and Sections 3 (1) (3) and 3 (2) (v) (a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Though notice served on the 2nd respondent/de facto complainant, none appears on behalf of the 2nd respondent. Hence, heard the learned counsel appearing for the petitioner, learned Assistant Public Prosecutor appearing for the respondent- State and perused the record.
Learned counsel for the petitioner would submit that the petitioner is residing far away from the other accused and the deceased and that there is no access between them and that the petitioner is not aware of the love marriage of the deceased with A-1. He further submits the petitioner is ready to abide by any condition that may be imposed by this Court in the event of his enlargement on anticipatory bail.
2
Learned Assistant Public Prosecutor opposed to grant anticipatory bail to the petitioner.
As seen from the contents of F.I.R., there are specific allegations against the petitioner/A-4 that he opposed the marriage of A-1 with the deceased and thereafter he, along with other accused, harassed the deceased continuously by making false allegations and also humiliated her by spreading rumors, for which the deceased could not bear the humiliation and torture inflicted to her by the petitioner and other accused and that she committed suicide. Thus, looking into the nature of allegations leveled against the petitioner/A-4, I am not inclined to release the petitioner/A-4 on anticipatory bail and accordingly, the prayer for grant of anticipatory bail is rejected. However, the petitioner/A-4 is directed to surrender before the Court concerned within a period of three weeks from today and on such surrender and if the petitioner files an application for bail before the Court concerned after giving prior notice to the Public Prosecutor, the same can be disposed of in accordance with law.
Accordingly, the Criminal Petition is disposed of.
_______________ JUSTICE G.SRI DEVI 23.07.2020 gkv/Gsn