POOLA RAMA KRISHNA 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 by the petitioners/accused No.1 to 5 in the event of their arrest in connection with Crime No.67 of 2021 of Narasaraopeta II-Town police station, Narasaraopeta, Guntur District registered for the offences punishable under Sections 498-A of the Indian Penal Code, 1860 (for short "I.P.C.") and Sections 3 and 4 of Dowry Prohibition Act.

(2.) The case of the prosecution is that the marriage of defacto complainant was performed with accused No.1 on 27.02.2020 in the presence of elders as per their caste customs. After marriage the petitioners/ A1 to A5, who are the in-laws of defacto complainant harassed her physically and mentally for additional dowry. On the report given by the defacto complainant, the case was registered.

(3.) Heard Sri G.V.S.Mehar Kumar, learned counsel for the petitioners and the learned Assistant Public Prosecutor for the respondent-State.