KOLA JASWANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since both the Criminal Petitions are filed, under Sec. 437 and 439 of Cr.P.C., seeking regular bail, by different accused i.e. Crl.P.No.2793 of 2024 (filed by A.1), and Crl.P.No.3369 of 2024 (filed by A.2), in same crime viz. Crime No.8 of 2024 of Sydapuram Police Station, SPSR Nellore District, they are being taken up together for disposal by way of this Common Order.

(2.) A case has been registered against the petitioners for the offences punishable under Sec. 354A, 354D, 506 and 306 read with 34 of Indian Penal Code (for short 'IPC').

(3.) Case of the prosecution, in brief is that the victim girl aged 17 years studying 1st year of Intermediate in Swarnandhra Bharathi College, Gudur. On one day while victim girl was waiting for bus at Court center, the A.2 who is their neighbor dropped the victim girl at their home in his auto and on the next day also the A.2 along with A.1 brought the victim girl in said auto, on the way both the accused have hatched a plan to kidnap the victim girl and threatened her to fulfill their sexual desire otherwise, they will commit rape on her, one Srinu who is their relative has witnessed the same and thereafter the accused have dropped the victim girl at home. After arriving home the victim girl has informed about the incident to her parents, the parents of victim girl consoled her assuming that they will pursue the matter and gave report to the police, on 10/1/2024 out of fear of accused that they would commit rape on the victim girl, the victim girl committed suicide by hanging.