MAHASAMUDRAM VISWA PRIYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 439(2) of Cr.P.C. seeking cancellation of bail granted in favour of Respondents Nos.2 to 6 by the learned II Additional District & Sessions Judge, Chittoor at Madanapalle vide orders dated 08.11.2013 in Crl.M.P.No.1650/2013 relating to Cr.No.218/2013 of Punganur Police Station.

(2.) Respondents Nos.2 to 6 are A1 to A5 in the aforesaid crime registered for the offences punishable under section 498-A of IPC and under sections 3 & 4 of Dowry Prohibition Act. A1 to A5 filed a petition before the learned II Additional District & Sessions Judge, Chittoor at Madanapalle under Section 438 of Cr.P.C seeking anticipatory bail. The learned Sessions Judge granted them anticipatory bail with certain conditions. The petitioner/de facto complainant filed the present petition seeking cancellation of bail contending that the learned Sessions Judge while granting anticipatory bail did not assign any valid reasons and therefore it is liable to be cancelled.

(3.) I have heard Sri T.Rajasekhararao, learned counsel appearing for the petitioner/de facto complainant, Sri Gangainaidu, Senior Counsel, appearing for Respondents Nos.2 to 6 and the learned Additional Public Prosecutor, representing the State.