GANGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973, is filed on behalf of the petitioners/A-1 to A-4 to grant anticipatory bail in the event of their arrest in connection with Crime No.740 of 2021 of Arundalpet Police Station, Guntur Urban.

(2.) Originally, a case has been registered against the petitioners for the offence punishable under Sec. 509 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 66 C of the Information Technology Act, 2000 (for short 'IT Act'). Thereafter, the police during investigation added Sec. 354-D of I.P.C.

(3.) The accusation as against the petitioners is that the complainant gave a report on 6/12/2021 stating that he was working as a Dental Doctor and the petitioners herein created fake E-mail id on the name of the complainant and wrongly propagated against him that if an amount of Rs.30,000.00 is paid to Dr.Chalapathi Rao, who is Examiner, then the Doctor would pass the students in exams, otherwise that doctor would fail the students in exams. It further shows that they also created one girl friend namely Dr.Brhama Jyosula Purna Priya, who is working as Junior doctor to him and harassed her sexually if she comes to lodge, then doctor would pass her in exams, otherwise that doctor would fail her in exams. By making these kind of accusations, the petitioners tried to tarnish reputation of the de facto complainant in the society.