ERUKALA KANDELA POCHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/accused, seeking anticipatory bail in Crime No.294 of 2019 on the file of the S.H.O., Medak Town Police Station, Medak District, registered for the offence punishable under Section 306 IPC.

(2.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor appearing for respondent-State.

(3.) Learned counsel for the petitioner submits that the petitioner is no way concerned with the alleged offence and he was falsely implicated in this case and there is no iota of truth in the allegations mentioned in the report and it is invented only for the purpose of implicating the petitioner in the case. He further submits that the husband of the de facto complainant was having several enemies and habituated to bad habits and taking advantage of her deceased husband, she got filed the false complaint. He further submits that the present complaint is filed to extract money from the petitioner and to defame him in the society. The petitioner is a respectable citizen and ready to abide by the conditions imposed by this Court if he is released on bail. He further submits that the petitioner is ready to co-operate with the investigation and furnish suitable security to the satisfaction of the Court.