SHAIK VALISAGARI FAYAZ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/Accused, seeking regular bail, in Crime No.138 of 2022 of Chagalamarri Police Station, Nandyal district, registered for the offences punishable under Ss. 354(a), 306, 506 IPC.

(2.) Heard. Perused the record.

(3.) On a perusal of the material on record goes to show that the accused is alleged to have hugged the de facto complainant and on seeing the same the deceased got enraged and thereafter he left the place. It is stated by the de facto complainant that the deceased was suffering from stomach-ache and on the date of incident i.e., on 15/8/2022, at about 04.30 pm, the deceased consumed pesticide and called her father-in-law stating that unable to bear the stomach pain, he consumed pesticide and succumbed to the same. On the next day i.e., on 16/8/2022 the present complaint has been filed by the de facto complainant against the petitioner herein on the ground that the acts of the petitioner/accused are unbearable and hence she resorted in filing the present complaint.