RAMAYANAM CHINNARANGADU Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of the Code of Criminal Procedure, 1973, [for short, 'Cr.P.C.'] by the petitioner seeking regular bail in Crime No. 80 of 2022 of Singanamala Police Station, Ananthapuramu District registered for the offences punishable under Sec. 306 IPC.

(2.) The case of the prosecution, in brief, is that the petitioner has developed illegal intimacy with the deceased and on coming to know the same, on 21/7/2022 the husband of the deceased left her at her paternal house along with her daughter and son and conducted a panchayat with the father of the deceased and being unsuccessful in the said panchayat he returned to his house along with the deceased and children. The deceased being vexed with her life and on 24/7/2022 at about 11 a.m. she went along with her daughter to the Singanamala village water tank and jumped in the tank along with her daughter and both died. Basing on the report of the mother of the deceased, the above crime was registered.

(3.) Heard Sri O. Manohar Reddy, learned Senior Counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-State.