URLAPU NAGESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition, under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, is filed on behalf of Accused No.4 for regular bail in connection with Cr.No.60 of 2022 of Maredumilli Police Station, Alluru Sitaramaraju District.

(2.) A case has been registered against the petitioner and others for the offences punishable under Ss. 498-A, 376(2), 328, 354-C, 506 r/w 34 IPC, Sec. 4 of the Dowry Prohibition Act and Ss. 3(1)(v), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (PoA) Amendment Act, 2015.

(3.) The de facto complainant married Accused No.1 in the year 2013 and her husband was leading extra marital life with one Ambika Devi, who is the wife of the petitioner/A4, and also accused No.2 in this crime. On 4/4/2019, there was a party at her residence along with A1, A2 and A4 and after the party, she came to know that someone committed rape on her and the same was admitted by the petitioner/A4. On the next day, Accused No.1 sent some empty papers to put signatures for which the de facto complainant left her marital home and went to Maredumilli village. It is also alleged that the de facto complainant on many occasions and during all the years got harassed for the illegal relation of her husband with Ambika Devi and she also questioned with regard to the illegal act. On a complaint given by the de facto complainant, a case came to be registered initially as against Accused Nos.1 to 3 and subsequently, the petitioner was added as Accused No.4.