MALINENI BHANU MURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. to grant anticipatory bail to the petitioners-accused for the offences alleged under Sections 306 r/w 34 IPC and 3 (1) (r) and 3 (1) (s) of SCs & STs (POA) Amendment Act, 2015.

(2.) Heard learned counsel for the petitioners-accused, learned Additional Public Prosecutor representing the State and perused the record.

(3.) Learned counsel for the petitioners-accused would submit that the petitioners are innocent persons and falsely implicated in this case. The petitioners-accused have nothing to do with the alleged suicide committed by the husband of the de facto complainant. The husband of the de facto complainant was in the habit of giving suicidal threats. The husband of the de facto complainant was promoted from Office Subordinate to Junior Assistant as per the procedure established in the year 2015. Even the alleged allegations are not in public view. The husband of the de facto complainant was in the habit of making similar allegations and he did not discharge his duties as per the procedure and rules established. A charge memo was issued to him. Relied on decisions reported in J.SUMANA V ENDLURI ASEERWADAMMA AND ANOTHER, 2003 1 ALD(Cri) 252 and P.BHASKAR RAJU V STATE OF TELANGANA AND OTHERS, 2015 2 ALD(Cri) 150 and ultimately, prayed to allow the application.