D ANURADHA Vs. D RAJASEKHAR REDDY

JUDGEMENT

(1.) In this petition filed under Section 439(2) r/w 482 Cr.P.C. the petitioner-de facto complainant seeks to cancel the bail granted to A1 & A2/respondents 1 & 2 in Cr.No.99/2015 of Women Police Station, Visakhapatnam (A1 was granted bail on 17.11.2015 vide orders passed in Crl.P.No.11609/2015 of the Hon'ble High Court).

(2.) In Cr.No.99/2015, the police of Women Police Station, Visakhapatnam District filed charge sheet against the A1, who is the husband of de facto complainant, under Section 498-A IPC and Sections 3 & 4 of the Dowry Prohibition Act, 1961. It appears on the protest petition filed by the complainant, the trial Court added A2 to A7 in the case. It is informed that the case is now coming up for trial. Sri D.Purna Chandra Reddy, learned counsel for the petitioner, would submit that the accused are harassing the complainant to compromise the matter and they are also threatening the witnesses. A2 filed a petition before the Revenue Divisional Officer complaining as if the de facto complainant and A1 are not maintaining him. The said attempt is only to cow down the complainant.

(3.) Learned counsel for the respondents opposed the petition stating that except the oral allegations of the petitioner no material is produced by her to show that the respondents/A1 & A2 are threatening either complainant or other witnesses to compromise the matter. He would submit that the respondents are innocent and they have not made any such attempt and they are ready to face trial in criminal case.