MUVVA SUDHESHNA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 437 and 439 of Code of the Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking regular bail to the petitioner/A1 in connection with Crime No.45 of 2021 of Women Police Station, Krishna District registered for the offence punishable under Sections 417, 493, 506 and 376(2)(n) of the Indian Penal Code, 1860 (for short 'I.P.C.') and Sections 3(2)(va), 3(1)(r), 2(1)(s) and 3(1)(w)(i) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC ST (POA) Act').

(2.) The case of the prosecution is that the complainant belongs to SC community and she had completed B.Sc., B.Ed. in the year 2015. She went to Hyderabad for Group-I exams coaching. The accused, who belongs to Kamma community developed acquaintance with her and with his deceitful words, dragged the complainant into love net duly knowing her name, caste and other particulars. He also had intercourse with her. He got job in the year, 2019 in Kavali ward Sachivalayam and since then he started avoiding the complainant. Whe she personally went to him and asked for marriage, he stated that his parents will not agree for their marriage as she belongs to SC Mala community and threatened her and her elders with dire consequences. Basing on the same the present crime is registered and the petitioner was arrested on 24.05.2021.

(3.) Heard Sri D.Kodandarami Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.