KUTHATI THIRUMALA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C." ) seeking pre-arrest bail to the petitioner/A-1 in the event of his arrest in connection with Crime No.55 of 2021 of Jaggaiahpet Police Station, Krishna District registered for the offence punishable under Sec. 498-A r/w 34 of the Indian Penal Code, 1860 and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) A complaint was lodged by the de facto complainant on 28. 02.2019 stating that since the marriage with the petitioner, the petitioner and other family members used to harass the complainant by demanding to bring additional dowry and other lanchanams. Basing on the said complaint, the present crime is registered and the petitioner is arrayed as A-1.

(3.) Heard Sri Balantha Devadass, learned counsel for the petitioner and learned Public Prosecutor for the respondent-State.