KOTA PULLA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') seeking pre-arrest bail to the petitioner/accused in the event of his arrest in connection with Crime No.31 of 2017 of Ambajipeta Police Station, East Godavari District, registered for the offences punishable under Sections 498A, 313, 506 read with 34 of the Indian Penal Code, 1860 and Sections 3 and 4 of Dowry Prohibition Act.

(2.) A report is lodged on 07.03.2017 at 6.00P.M. by the de facto complainant stating that her marriage was performed with the petitioner in the month of November, 2010 at Simhachalam temple. At the time of marriage, her parents given Rs.3,00,000/- dowry and 5 thulas of gold to the petitioner. After the marriage, the petitioner took her to Bhilai where the petitioner was doing job. They lived happily for some time and the petitioner spent dowry amount and the gold for his bad vices like drinking, gambling and prostitution and the petitioner used to beat her after drinking and demanded more dowry. It is further alleged that the de facto complainant was also aborted by the petitioner for which she attempted to commit suicide. After coming to know the same, the parents of the petitioner requested not to file any case and in the Panchayat held before elders, the petitioner agreed to live with her, but the petitioner continued the harassment by demanding additional dowry.

(3.) Heard Sri V. Sai Kumar, learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondentState.