CHIRAMANI KATHYAYANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is A-2 in Crime No. 19 of 2022 of Disha Women Police Station, Sri Potti Sri Ramulu Nellore District. A case under Ss. 493, 312, 363, 506, 509 and 420 read with 34 IPC was registered against the petitioner and other accused in the above crime.

(3.) The case of the prosecution in brief is that on 29/4/2022 at 9.30 a.m. the de facto complainant reported that when their family lived at Naidupet from 2007 to 2018, A-1 by saying deceitful words had sexual intercourse with her forcibly on belief of lawful marriage even though she opposed. A-1's first wife/A-2 also supported A-1 for sexual intercourse with her. Thereafter A-1 shifted the family to Muthukur. A-1 caused abortions three times when the complainant got pregnancy however, she delivered a baby boy in the year 2019 through A-1. Later she came to know that A-1 had already got second marriage with one Dasipalli Venkatalakshmi and when she questioned about his misdeeds, A-1 and his two wives (A-2 and A-3) harassed the complainant in many ways and beat her indiscriminately. When she conceived, A-1 forcibly administered some tables to her as a result of which she developed pregnancy related problems and that A-1 admitted her in GGH Nellore where the doctors done DNC. Thereafter, A-1 to A-3 stepped up harassment on her to get rid of her and unable to bear their harassment she swallowed sleeping pills on 19/4/2022 and she was admitted in GGH, Nellore and treated. Basing on the said complaint, the present crime is registered.