SUGAVASI CHAKRADHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of Criminal Procedure Code ('Cr.P.C.' in short), seeking pre-arrest bail, by the petitioner/Accused No. 1 in Crime No. 653 of 2022 of Tadepalli Police Station, Guntur District, registered for the offence punishable under Sec. 420 and 306 of the Indian Penal Code, 1908 ('IPC' in short).

(2.) The case of the prosecution, in brief, that the defacto complainant's son is used to do contractual works. He undertook a sub contract work in the name of Sahasra Infratech from Sudhakar Infra, for carrying out storm water drain works at Nellore. Sahasra Infratech was incorporated in the name of the complainant's daughter in law and Chakradhar's daughter. The son of the complainant and Chakradhar, together doing contractual works. After taking four bills, accused cheated his son without giving money and harassed by avoiding. His son faced severe stress and accused instigated his son to commit suicide. On 19/8/2022, his son explained the situation to one Rohit and his daughter in law that he is going to commit suicide. Thereafter, they sent one Narendra Reddy and when he went to that place and observed that the door was locked from inside. After seeing inside, the deceased was hanging to the ceiling fan, the said Narendra Reddy got his son down and taken to Manipal Hospital. After examined the deceased, the doctor declared him brought dead. Hence, the above crime was registered against the petitioner.

(3.) Heard Sri Dammalapati Srinivas, learned Senior Counsel representing Smt. S. Pranati, learned counsel for the petitioner and learned Special Assistant Public Prosecutor for the respondent-State.