JOHN ABRAHAM Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-Accused No.1, under Sections 437 and 439 of Cr.P.C., seeking bail in Crime No.242 of 2009 of P.S.North Zone Team, Central Crime Station, DD, Hyderabad, registered for the offences punishable under Sections 302, 380 r/w Section 120-B of IPC.

(2.) Heard.

(3.) The petitioner is Accused No.1 and husband of A.2. There are four deceased persons in this case and they are all residents of Dubai. They came for a visit to their native place Tanuku in East Godavari District. A.2 is no other than the niece of deceased No.1. A.2 was selling insurance products to public and induced all the deceased to invest Rs.80,00,000/- and D.2 had sent a sum of Rs.20 lakh to A.2. However, the said amount was misused by A.2. Subsequently, when the deceased were asking about the policy and money, A.2 hatched a plan to eliminate the deceased persons. On 21.08.2009 when the deceased came to Hyderabad and were staying in Park Lane Hotel, the accused met them and shifted to RAK Royal Lodge, Regimental Bazar, Secunderabad, on the ground that the insurance agent would come and hand over a cheque for Rs.80 lakh. The accused made D.2 to consume liquor which was mixed with ethyl alcohol and killed him by strangulation. They also killed the other deceased.