VANKA SRIVALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C') is filed seeking pre-arrest bail to the petitioners in the event of their arrest in connection with Crime No.57 of 2022 of Women Police Station, East Godavari District, registered for the offences punishable under Ss. 498-A read with 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) It is the case of the prosecution that on 23/11/2017, the marriage was took place between the de-facto complainant and A1 at Subham Kapu Function Hall, East Godavari District. After that she joined her inlaws house. The husband used to beat the de-facto complainant every day for some reasons or other. Her sister-in-law by name Vanka Srivalli was married. But they were still in Tanuku and all the accused together harassing the de-facto complainant. Hence, the crime was registered.

(3.) Heard Santhi Sree Vallabhaneni, learned counsel for the petitioners and the learned Assistant Public Prosecutor for the State.