POTHAKAMURI VANDANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 439(2) r/w 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking cancellation of the bail dated 05.07.2019 granted earlier by the Court below in Crl.M.P.No.605 of 2019 in connection with Crime No.19 of 2019 of Ongole Women Police Station, Prakasam District.

(2.) The de facto complainant who is the petitioner herein initially has lodged a complaint which is registered as Crime No.19 of 2019 for the offences punishable under Sections 498-A, 506 r/w 34 of Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act. The Court below has granted bail to the accused Nos.2 to 7 who are the family members of A-1 on certain conditions. Now this petition is filed seeking cancellation of bail on the ground that the police as on the date when the bail was granted to the accused, already filed a memo before the Court below seeking permission of the Court to add Sections 3(1)((r)(s) and 3(2)(va) of SCs& STs (POA) Act, 1989.

(3.) Heard Sri Jada Sravan Kumar, learned counsel for the petitioner and the learned Public Prosecutor for the respondentState.