G KARANALAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner - A2 under Section 438 Cr.P.C. seeking anticipatory bail in connection with Cr.No. 88 of 2013 of Musheerabad Police Station, Hyderabad registered for the offences punishable under Sections 323, 354 and 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State and perused the material placed on record.

(3.) As seen from the contents of the complaint, the de facto complainant - G. Ambika alleged that the petitioner herein, who is her father-in-law, used to harass her by uttering obscene words and tried to touch her. It is also her case that though she informed the acts of the petitioner to her husband, her husband asked her to bear such things. The petitioner is also alleged to have harassed her demanding additional dowry. It appears that on 20.03.2013, the de facto complainant, through his brother, filed a complaint at the Gandhinagar Police Station against her husband - A1. It is alleged that on the same day after returning from the police station, the other accused and the petitioner-A2 beat the de facto complainant. The petitioner-A2 is alleged to have kicked the de facto complainant in her stomach. When the de facto complainant raised cries, the neighbours informed about the incident to her parents, who gave oral complaint at Musheerabad Police Station and the police immediately sent the de facto complainant to Gandhi Hospital, Secuderabad for medical treatment. On 24.03.2013, the de facto complainant lodged the complaint at Musheerabad Police Station, Hyderabad which was registered as Cr.No. 88 of 2013.