PRUDHVI UMA SANKAR Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been preferred by the Appellant/Accused No.5 against the order of the IV Additional District Sessions Judge-cum- Special Judge for Trial of SCs and STs (POA) Act Cases, Guntur in Crl.M.P.No.880 of 2025 dtd. 5/6/2025 rejecting the regular bail application in Crime No. 106 of 2025 of Lalapet Police Station, Guntur District.

(2.) The case of the prosecution is that the Accused No.1 cheated the defacto complainant who is a schedule caste girl by refusing to marry her after fulfilling his sexual lust under false promise of marriage, on receipt of huge amount and gold towards dowry and abused her and insulted her modesty, when the defacto complainant and her supporters compelled A1 to marry her.

(3.) Heard Sri K.L.N.Swamy, learned Counsel for the Appellant/Accused No.5 and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State. Notice is served on the de-facto complainant.