GANGA JAGAPATHI BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 on behalf of the petitioner/A6 herein to grant anticipatory bail in connection with Crime No.28 of 2019 of Mangalagiri Rural Police Station, Guntur District.

(2.) A case has been registered against the petitioner herein and others for the offences punishable under Sec. 306 r/w 34 of the Indian Penal Code (for short 'the IPC') and Sec. 3(2) (v) of S.C. and S.T. (POA) Act.

(3.) Brief facts of the case are that, on 31/1/2019, the de-facto complainant lodged a complaint, stating that the marriage of his son by name Miriyala Venkata Kiran (deceased) was performed with one Helina and all are residing at same house. His deceased son and A1 to A6 were running a job consultancy company. In this connection, A2 collected some amount from A1 in the presence of his deceased son. Thereafter, A2 cheated the A1 and some others, which resulted in a case filed against the complainant's deceased son at Ibrahimpatnam Police Station. The Sub-Inspector of Police called the complainant's deceased son and enquired the matter. The complainant further stated in the report that the police foisted a false case against his son and the Circle Inspector and Sub-Inspector, Ibrahimpatnam Police Station, harassed him, as a result of which the complainant's son and daughter- in-law committed suicide by hanging at his house due to the harassment by Circle Inspector and Sub-Inspector, Ibrahimpatnam Police Station. Hence, the complainant filed the complaint against A1 to A6 and others.