THOTA VENU SREE 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 petitioners/A.2 to A.4 in the event of their arrest in connection with Crime No.5 of 2021 of Women Police Station, Tirupathi, Tirupathi Urban, registered for the offences punishable under Sections 498A, 506 of the Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) A private complaint is lodged by the complainant alleging that her marriage was performed with one Amruth Yadav on 20.06.2019 at KBR Convention Hall, Nagole, Rangareddy District. At the time of marriage, the parents of the complainant gave an amount of Rs.75,00,000/- towards dowry, 100 grams of gold jewellery and Rs.5,00,000/- towards adapaduchu lanchanam. After the marriage, the A.l and the petitioners used to harass the complainant on one reason or the other and used to demand her to bring more dowry. The petitioners are harassing the complainant both physically and mentally. Hence, the private complaint is filed before the IV Additional Judicial Magistrate of First Class, Tirupathi and the learned Magistrate forwarded the said complaint to the police under Section 156 (3) Cr.P.C., for investigation. Basing upon the said complaint, the present crime is registered.

(3.) Heard Sri P.S.P. Suresh Kumar, learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent- State.