T. CHANDRIKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner, who is Accused in Crime No. 193 of 2022 of Tiruchanur Police Station, Tirupathi Urban, filed this Criminal Petition under Sec. 438 of Criminal Procedure Code, seeking pre-arrest bail.

(2.) The case of the prosecution in brief is that A1 married the deceased 10 year back and since then she was mentally and physically harassed by the accused for additional dowry. A2 - father-in-law and A3 -mother-in-law of the deceased also harassed her for additional dowry. Deceased lodged complaint initially at Venkatagiri Police Station and on such complaint A1/husband of the deceased was sent to remand. Later the issue was pacified through elders and A1 and deceased continued their marital life by living separately from A2 and A3. Subsequently, also A1 by showing obscene videos on cell phone harassed her and also demanded additional dowry with the support of A2 and A3. Due to unbearable harassment, deceased called her mother and informed that she is not able to bear the torture of her husband and ended the call. Deceased's brother contacted neighbours of deceased's house and asked them to observe. When they went there, she hanged herself to fan. On receiving the said information they rushed to the place and then A1 informed to them that though deceased was taken to hospital, doctors said she was brought dead. On a compliant given by the mother of the deceased, Police registered Crime No. 193 of 2022 of Tiruchanur Police Station for the offence under Ss. 306, 498-A r/w 34 IPC and under Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) Heard Sri D. Purna Chandra Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State.