PURAM KAILASH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been filed by the Appellant/Accused No.1 seeking to set aside the Order dtd. 28/5/2025 passed in Crl.M.P.No.822 of 2025 on the file of the Court of the Special Judge for trial of cases under SCs & STs (PoA) Act-cum-IV Additional Sessions Judge, Guntur and to release him on bail.

(2.) Case of the prosecution, in brief, is that, the marriage of the de facto complainant with the Appellant/Accused No.1 was fixed and they both were engaged on 10/3/2025 and the parents of the de facto complainant paid advance dowry of Rs.10.00 lakhs and 20 sovereigns of gold ornaments and other articles to the Accused and that Appellant/Accused No.1 with the assistance his mother and sister, committed sexual intercourse with the de facto complainant by saying deceitful words and thereafter intentionally avoided her. He also abused her in the name of her caste and also threatened her to circulate her photos in social media.

(3.) Learned counsel for the Appellant would submit that the Appellant herein married the de facto complainant and subsequently, she lodged another complaint for the offence under Sec. 498-A IPC and Ss. 3 & 4 of the D.P.Act. Learned counsel would further submit that the father of the de facto complainant, who is working in the Police Department, by influencing the Police, foisted false cases against the Appellant. It is submitted that there are no criminal antecedents against the Appellant. The Appellant is ready to furnish sureties to the satisfaction of the Court.