B. SRIDEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking pre-arrest bail to the petitioner/A3 in the event of her arrest in connection with Crime No. 281 of 2022 of Chintalapudi Police Station, Eluru, registered for the offence punishable under Sec. 306 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution, in brief, is that wife of the deceased lodged complaint alleging that her husband i.e. the deceased worked as Clerk for nine years in Primary Agriculture Cooperative Society (hereinafter referred to as 'Society'), Pothunuru and that presently he is working as Secretary. It is further alleged that since there is delay in collection of loans, his higher officers have been pressurizing her husband for collection of loans. It is further alleged in the complaint that on 7/7/2022, the deceased went to office and when her husband did not receive her call, she telephoned to his colleague, Vidya Sagar and that one Suresh lifted the phone and asked the complainant to come to government hospital, Chintalapudi. When the complainant reached there she found her husband dead. It is alleged that due to the pressure made by the accused, the deceased committed suicide. Basing on the said complaint, the present crime is registered, in which petitioner is shown as A3.

(3.) Heard Sri O. Kailashnath Reddy, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-state.