SYED BILAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed by the petitioners/accused for grant of anticipatory bail in the event of their arrest in connection with Crime No. 42 of 2022 on the file of Nandyal I Town Police Station, Kurnool District, registered for the offences punishable under Ss. 307 and 498-A R/w. 34 of the Indian Penal Code, 1860 (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'DP Act').

(2.) The case of the prosecution, in brief, is that the marriage of the petitioner with the de-facto complainant was performed on 31/5/2016. At the time of marriage, the parents of the complainant gave 20 tulas of gold and also Rs.5,00,00.00 cash towards dowry. The complainant further pleads that from the date of her marriage, first petitioner along with his parents, brothers-in-law and sisters-in-law started harassing the complainant to bring additional dowry. The husband of the complainant left to Saudi Arabia after marriage and when he came down to India in 2018, he tried to kill the de-facto complainant. Again the first petitioner, husband of the complainant, left to Saudi Arabia in December, 2020 and came down to India but did not visit the house of the complainant. The complainant approached I Town Police Station, Nandyal and Police conducted counseling. On 3/3/2022 at 08:00 a.m. when the de-facto complainant was going to School, all the accused beat the complainant; as a result of which, the complainant fell down and they tried to kill the complainant by strangulating her neck with scarf. One Arun, who is present at the scene of offence, rescued her and all the accused ran way from there. She suffered illness and after discussing with her paternal uncle, the de-facto complainant gave the complaint on 26/3/2022. Basing on which the Police registered the case in Crime No. 42 of 2022 for the aforesaid offences.

(3.) Heard Sri P. Nagendra Reddy, learned counsel for the petitioners/accused, and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.