SINGIREDDY VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 437 and 439 of Criminal Procedure Code ('Cr.P.C.' in short), seeking regular bail, by the petitioner/Accused No. 7 in Crime No. 287 of 2022 of Nandigama Police Station, Krishna District, registered for the offences punishable under Sec. 306 r/w 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution, in brief, is that the deceased who is the elder daughter of the de facto complainant had completed intermediate. Because of financial problems, the de facto complainant took loan through credit cards and she failed to pay the loan amount. Then the officials of SBI bank who are accused had come to the complainant house to recover the loan amount and insulted her and her daughters using filthy language and threatened to kill them. Due to which the deceased got depressed and committed suicide by hanging herself and died. Hence, the present complaint.

(3.) Heard Sri P. Nagendra Reddy, learned counsel for the petitioner and learned Special Assistant Public Prosecutor for the respondent-State.