DASARI SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the accused in Cr.No.244 of 2021 of Gajuwaka Police Station, Visakhapatnam City, filed the present application under Sec. 438 of the Criminal Procedure Code, 1973, seeking their release on anticipatory bail, in the event of their arrest in connection with the above crime, which was registered on 2/3/2021 for the offence under Sec. 306 of I.P.C.

(2.) Case of the prosecution is that, one Mummana Hariprasad (hereinafter referred to as 'deceased'), is a resident of Gajuwaka and the de-facto complainant is the wife of the deceased. On 1/3/2021 at about 10.00 p.m. when the de-facto complainant telephoned to the deceased and as there was no response from the deceased, she having suspension, went to the office of the deceased and found the deceased hanging himself by committing suicide. Immediately, she took her husband to King George Hospital, where the doctors declared him as brought dead. It is further alleged that prior to the death of the deceased, a suicide video was taken by him, in which, the deceased alleged that the first petitioner used to harass and threatened him.

(3.) Heard both sides and perused the material on record.