GANDIKOTA RAVI KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Criminal Procedure Code, 1973 seeking to grant anticipatory bail to the petitioner herein/accused, in the event of his arrest in Crime No.40 of 2023 of Tenali Railwaypolice station, Nandyala District, registered for the offence punishable under Sec. 306 I.P.C.

(2.) The case of the prosecution is that the petitioner/accused is the husband of the deceased. The deceased by name Guttikonda Nirmala Raniwas suffering from health issues like Diabetes and that there were financial problems in their house. On 12/4/2023, the deceased was found missing from her house, the petitioner/accused and his relatives searched for her. On 14/4/2023, the petitioner/accused received a phone call from his wife stating that she was going to consume poison at Tenali Railway station. Immediately petitioner/accused went there and shifted her to Government Hospital, where the duty doctor declared her brought dead. Initially the crime was registered under Sec. 174 Cr.P.C. During the course of investigation, on the complaint of sister of the deceased, the Sec. of law was altered to 306 I.P.C. Hence, the crime.

(3.) Heard Sri RambabuKoppineedi, learned counsel for the petitioner and learned K.Anand Kumar, learned Assistant Public Prosecutor, appearing for the respondent-State.