PASUPULA SRINIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are Accused Nos. 1, 3 and 5 in Crime No. 84/98. 1st Petitioner is working as a Teacher in Government School. Petitioners 2 and 3 are doing some business. A case came to be registered against five accused in Crime No. 84/98. The petitioner No. 1 was married to one person by name Jhansi. Marriage took place in the year 1997 and according to the petitioners she lived with her husband only for a period of one month and then left to her parents house at Nalgonda. Complaint was filed on 23rd May, 1998 in which it was stated that Smt. Jhansi poured kerosene on her body on 22nd May, 1998 and set fire to herself at the house of her father. Eventually she died. Certain allegations were levelled against the present petitioners regarding harassment and demand of dowry. The case is under investigation.

(2.) The petitioners moved an application for grant of bail in anticipationof arrest before this Court being Crl.P.No. 2589/98. This Court disposed of the petition by an order dated 18-6-1998. The following order was passed by this Court.

(3.) It may not be out of place to mention that, before initiating thesesuccessive applications the petitioners have moved the learned Sessions Judge who also dismissed the application.