DUVVURI SURYA RAHUL Vs. STATE OF ANDHRA

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') has been filed on behalf of the petitioner herein/accused No.1 to grant anticipatory bail in connection with Crime No.369 of 2024 of Alipiri Police Station, Tirupathi.

(2.) A case has been registered against the petitioner herein/accused No.1 and other accused for the offences punishable under Ss. 85, 115 (2), 308 (5), 351 (2) read with 3 (5) of the Bharatiya Nyaya Sanhita, 2023 (for brevity, 'BNS') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) Brief facts of the case are that, on 11/11/2024 at 5.00 p.m. the respondent No.2 herein/de facto complainant by name Cherukupalli Krupa Kamakshi presented a report to Alipiri Police Station, Tirupathi stating that her marriage with petitioner herein/ accused No.1 was performed on 9/12/2021 and at the time of her marriage, her parents were alleged to have given a sum of Rs.15.00 lakhs, Rs.5.00 lakhs worth of gold and 300 sovereigns of gold towards dowry; that as the in-laws of the respondent No.2 herein/de facto complainant were alleged to have demanded to perform five-days marriage, the father of the respondent No.2 herein/de facto complainant was alleged to have spent a sum of Rs.2.00 crores for performing marriage.