KOKILA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of B.N.S.S., is filed by the petitioners herein/A2 to A4 seeking to grant anticipatory bail in Crime No.19 of 2025 of Vijayapuram Police Station, Chittoor District, registered for the offence punishable under Ss. 69 read with 3(5) of BNS.

(2.) Brief facts of the case are that, the accused No.1 and the complainant loved each other and had romantic relationship. The accused No.1 promised to marry her and engaged in physical relationship since 2021. However, after securing the job, the accused No.1 refused to marry the complainant and A2, A3 and A4 who are family members of A1 supported the A1 and refused to allow the marriage. Hence the FIR.

(3.) Heard Mr.D.Purna Chandra Reddy, learned counsel for the petitioner and Ms.P.Akhila Naidu, learned Assistant Public Prosecutor.