RAHEEMUNNISA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioner is A.2 in Crime No.154 of 2012 of Golconda P.S., Hyderabad, registered for the offence under Sections 498-A and 304-B IPC.

(2.) THE accusation made against the petitioner is that she, along with other accused, harassed the deceased Smt. Shabana Sulthana on the ground of additional dowry and the said Shabana Sulthana, being not able to put up the harassment, committed suicide on 17.5.2012.

(3.) IT is contended by learned Counsel appearing for the petitioner that no specific instances of harassments attributable to the petitioner have been stated in the report lodged by father of the deceased. A further contention has been advanced that all other accused have been arrested and released on bail as on this day.