(1.) THIS petition for granting anticipatory bail is filed by A-3 to A-7 in Cr. No. 251 of 2007 of p. S. , Narsaraopet Town, Guntur District.
(2.) A-3 is the mother; A-4 is the elder sister; a-5 is the brother-in-law, being the husband of a-4; A-6 is the younger sister and A-7 is the brother-in-law, being the husband of A-6, of a-1, the husband of the de facto complainant.
(3.) ACCORDING to the complainant at the time of marriage twelve cents of plot worth Rs. 6. 00 lakhs; cash of Rs. 3. 00 Lakhs; gold ornaments of Rs. 1. 00 Lakh and house hold articles worth rs. 50,000. 00 were given to the husband (A-1)at the time of marriage, which was held on 19. 5. 2006. One month after the marriage, at the instance of A-2 to A-7, A-1 started harassing the complainant. A-3 went to USA some time after the marriage of the complainant and before her leaving for USA, A-3 subjected the complainant to harassment both, physically and mentally and A-5, who is residing in USA is behind the scene in subjecting the complainantto cruelty. He used to change the minds of all the accused to subject her to harassment for money. From USA he used to speakovertelephone, everyday and direct the other accused to harass the complainant, as a-5 bore grudge against the complainant. At the instance of A-5 all the accused abused and beat her several times for no fault of her. A-1 became a puppet in the hands of other accused and finally on 30. 9. 2006 A-1 necked her out from the matrimonial house.