ATTULURU RAMAMOORTHY 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 petitioners/A2 and A3 in the event of her arrest in connection with Crime No.286 of 2022 of Vedayapalem Police Station, Nellore City, SPSR Nellore District, registered for the offence punishable under Sec. 306 r/w. Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution, in brief, is that father of the deceased lodged a complaint alleging that the marriage of the deceased with Accused No.1 was performed in the month of November, 2020. The deceased worked as Software Engineer at Hyderabad and doing work from home for some time. After his wedlock, the deceased and Accused No.1 were blessed with a baby girl. The complaint further states that when the deceased went to the house of his in-laws and proposed to start marital life at Hyderabad, his in-laws and sister-in-law refused the said proposal. The complaint further discloses that on 29/6/2022, the defacto complainant received a call from his son/deceased that he is committing suicide. Basing on the said complaint, the present crime was registered, in which petitioners are shown as A2 and A3.

(3.) Heard Sri V. Surendra Reddy, learned counsel for the petitioners and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for the respondent-state.