BOMMAGANI SHARADHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioners/A-2 to A-5, for grant of anticipatory bail in Crime No.305 of 2019 of P.S. Suryapet II Town, Suryapet District, registered for the offences punishable under Sections 498-A and 307 of the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioners/A-2 to A-5, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that the marriage of the first petitioner was performed on 15.02.2017 with the de facto complainant and at the time of marriage, her parents gave Rs.19 lakhs cash, 30 tulas gold ornaments and Rs.3 lakhs to the sister-in-law. The parents of the A-1 visited his house and quarreled with the de facto complainant for small things and tried to kill her and also harassed her for additional dowry.