LAWS(APH)-2018-3-18

JANJANAM LALITHA DEVI Vs. STATE OF A P

Decided On March 22, 2018
Janjanam Lalitha Devi Appellant
V/S
STATE OF A P Respondents

JUDGEMENT

(1.) The two petitions are filed, under Section 439(2) of the Criminal Procedure Code, seeking cancellation of regular bail granted to A2, by virtue of order in CRLMP.No.2054 of 2017 dated 08.12.2017 and cancellation of anticipatory bail granted to respondents/A1 and A2, by virtue of order in CRLMP.No.1069 of 2017 dated 31.07.2017, by the Sessions Judge, Mahila Court, Vijayawada. Cr.No.237 of 2017 was registered, against A1 and A2, for the offences under Sections 498-A and 376(2)(n)(f) of the Indian Penal Code and Cr.No.353 of 2017 was subsequently registered against A2 for the offence under Section 307 of the Indian Penal Code.

(2.) Heard the counsel for the petitioner, Mr. S.S. Prasad, learned senior counsel for respondents/accused and the Public Prosecutor appearing for the State.

(3.) With respect to Cr.No.237 of 2017, which was registered on 15.07.2017 for the offence under Sections 498-A and 376(2)(n)(f) of IPC, the petitioner does not file copy of the original report given by her but she filed the letter of the Inspector of Police, Krishnalanka Police Station, Vijayawada City, addressed to the Assistant Commissioner of Police, South Zone, Vijayawada City, seeking to transfer the case to Suryaraopet Police Station, on the point of jurisdiction, which spells the facts, as under: