VEMULA KRISHNA PRASAD Vs. STATE OF A P

JUDGEMENT

(1.) This criminal petition is filed by the petitioner who is accused in Crime No. 178 of 2009 of Narsampet police station, Warangal District, seeking bail under Sections 437 and 439 Cr.P.C. The petitioner was arrested for the offences under Sections 448, 354, 195-A and 506 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor.

(3.) The Criminal Justice delivery system has to consider not only the case of the accused but also the difficulties faced by the victims. Victims are being forgotten by everybody. Duty of the police does not end by filing the charge sheet. They have to see the safety and security of the victims and witnesses. Atrocities on women have been on increase, this case is an example of such atrocities on women.