SHARWARI ALAGHARU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.5 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent-police to release the petitioner on bail in the event of her arrest for the alleged offences punishable under Sections 498A, 406, 354(a), (b) and (c), 201 of IPC and also under Sections 4 and 6 of the Dowry Prohibition Act registered in respondent No.1- police station Crime No.506/2013.

(2.) Brief facts of the prosecution case are that the WPS, C.C.S., Hyderabad, have received the complaint from one Smt.Leburi Venkata Ragha Sindhoora, W/o Sesham Naga Sai Vasishta, a resident of Anjana residency, Sri Ramanagar Colony, Kondapur, Hyderabad alleging that she got married to Mr.Shesham Naga Sai Vasishta on 14.2.2013 at Chiran Fort, Begumpet, Secunderabad and it was an arranged marriage through Telugu matrimony. At the time of marriage her in-laws demanded dowry of Rs.1 crore, but the mother of the complainant gave Rs.50,00,000/- as dowry and also an amount of Rs.9 lakhs towards Adapadeachu Katnam and also given gold jewelry and other articles worth more than a crore and immediately after marriage petitioner and his family members started harassing the complainant for additional dowry. As the parents of the complainant failed to comply their illegal demand, the complainant was necked out from the house of the accused and even marriage also was not consummated for non-complying of their illegal demand and since there was no other alternative the complainant approached the police and filed the complaint. On the basis of the said complaint, police have registered the case in Crime No.506/2013 for the alleged offences.

(3.) Heard the arguments of the learned counsel for the petitioner-accused No.5 and also the learned Government Pleader appearing for the respondent-State.