CH. MANJULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioner/A2, seeking anticipatory bail in Crime No.940 of 2019 on the file of the S.H.O., Jawaharnagar Police Station, Rachakonda District, registered for the offences punishable under Sections 304-B IPC and 3 (2) (v) of SCS/STS (POA) Act, 2015.

(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 there are no specific allegations against the petitioner with regard to any harassment to the daughter of the de facto complainant. He further submits that the marriage of the daughter of de facto complainant with the son of the petitioner is a love marriage and the petitioner never interfered in any manner in the marital life of her son. The petitioner is no way concerned with the alleged offences. He further submits that the petitioner would co-operate with the investigation and she is ready to furnish sureties to the satisfaction of the Court if she is enlarged on anticipatory bail and hence, he prays to grant anticipatory bail to the petitioner.