PEDDADA ANUSHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner, Accused No.1 in Crime No.516 of 2020 of IV Town Police Station, Visakhapatnam District, filed this Criminal Petition under Sec. 438 Cr.P.C., seeking pre-arrest bail.

(2.) The case of the prosecution, in brief, is that the complainant is father-in-law of the petitioner herein. Marriage between the petitioner and the deceased was solemnized on 6/6/2018. After marriage, she revealed that she is not interested to marry the deceased and only under pressure of her parents, she married him. Petitioner used to quarrel with the deceased and used to annoy him before his friends and others. It is alleged that earlier to the marriage the petitioner is having relationship with one Ravi and both of them harassed the deceased physically and mentally and forced him to commit suicide on 31/3/2019 by dashing his vehicle to the divider.

(3.) Heard Smt. Prameela, learned counsel, representing Sri Kuriti Bhaskara Rao, learned counsel for the petitioner and Sri Soora Venkata Sainath, learned Special Assistant Public Prosecutor for respondent-State.