PALIKA VEERALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of the Code of Criminal Procedure, 1973 (for short "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.155 of 2021 of the Station House Officer, Timmapuram Police Station, East Godavari District registered for the offences punishable under Sections 419, 420, 376 and 506 r/w 34 of the Indian Penal Code, 1860 and Sections 3(1)(r) and 3(1)(s) of Scheduled Casts and Scheduled Tribes (Prevention Of Atrocities) Amendment Act-2016 (for short 'SC & ST (POA) Act').

(2.) A report was lodged on 19.07.2021 by the de facto complainant stating that the accused used to follow her from the year 2016 on the pretext of love and in the month of September 2016, the accused took her to a old building at GPR Housing Layout situated at the outskirts of Vunduru Village and enjoyed her sexually forcibly by promising her to marry her. Later the accused took the victim to various villages and kept her in rental houses and lead conjugal life and caused pregnancy to her and then he tried to avoid her. On 02.02.2021 the de facto complainant went to the house of A-1, A-2 to A-4 pounced upon her, beat her with hands and insulted her in the name of her caste. She blessed with a female baby on 04.04.2021. Basing on the said report, the present crime was registered and the petitioners were arrayed as accused.

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