PRAKASH GENTALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is the sole accused of Crime No. 174 of 2018, dated 27.5.2018, of Pattaphipuram Police Station, Guntur Urban, registered for the offence punishable under Sec. 493 of l.P.C.

(2.) Heard, the learned Counsel for the petitioner and the learned Public Prosecutor, in the anticipatory bail application, opposing the bail.

(3.) From the report of the de facto complainant viz., Vijay Kumari Gali that her husband a Pastor, divorced her in the year 1999; later, she was getting on by taking care of the two children by doing some hard and sundry private jobs and, ultimately, in Bhashyam Publishers attending the accounts works and it was so in 2005 the accused of Nagaram Palem area acquainted to her; he was running a Christian magazine ' Vidharthi Jwala' as it's Editor and from their acquaintance from his say that she was feeling difficulty to take care of the children out of little earnings, she can be under his folds by saying as if wife and husband by giving a ring and they were living together, leading conjugal life, and he is taking care of the household needs and the education of her children, through her divorced husband, as a guardian and while so all of a sudden, he asked his cell phone audio to be heard by her, which contains vulgar and indecent songs and when she questioned he stated he was going to marry another woman and therefrom failed to attend the home and not taking care of, hence, to take action.