KUNA VASUDEVA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Criminal Procedure Code ('Cr.P.C.' in short), seeking pre-arrest bail, by the petitioner/Accused No.1 in Crime No.71 of 2022 of Ponduru Police Station, Srikakulam District, registered for the offence punishable under Ss. 326 and 498-A read with 34 of the Indian Penal Code, 1908 ('IPC' in short) and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) The case of the prosecution, in brief, is that the accused, who are husband and the mother-in-law of the de facto complainant harassed her both physically and mentally for additional dowry. On 16/5/2022 at 08.30 hours both the accused beat the de facto complainant with crowbar on her left jaw, due to which her three teeth were broken. Hence, the above crime was registered against the accused.

(3.) Heard Sri T. Tejeswara Rao, learned counsel for the petitioner and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for the respondent-State.