T. SUDARSAN REDDY 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/A.1 in Crime No.235 of 2024 of Punganur Urban police station, Chittoor District, registered for the offences punishable under Ss. 498-A, 306 and 506 Indian Penal Code.

(2.) Heard Mr.P.Narasimhulu, learned counsel for the petitioner and the learned Assistant Public Prosecutor.

(3.) The case of the prosecution is that the petitioner/A.1 is the husband of the deceased. On 1/5/2024, the deceased committed suicide as the petitioner/A1 and others harassed the deceased as they were childless and sold out entire property and jewels and the petitioner/A.1 is willing to marry another woman. The petitioner/A.1 was addicted to alcohol. Due to unbearable harassment, the deceased committed suicide by consuming high dose of Lorazenpam Tablets. Hence, the crime.