KANDEPI NAGAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking pre-arrest bail to the petitioner/A-2 in the event of her arrest in connection with Crime No. 315 of 2021 of Machavaram Police Station, Vijayawada City, Krishna District registered for the offence punishable under Sections 498-A and 306 r/w 34 of the Indian Penal Code, 1860.

(2.) The case of prosecution is that the deceased Varalakshmi is the wife of A-1 and their marriage was performed in the year 2019. After the marriage, the in-laws of Varalakshmi, harassed her physically and mentally for additional dowry. Due to unbearable harassment made by her in-laws, she committed suicide by hanging with her saree.

(3.) Heard Sri Kochiri Raja Sekhar, learned counsel for the petitioner and the learned Assistant Public Prosecutor for the respondent-State.