GORIKAPOODI JOHN ASHEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This is an application for anticipatory bail in an unregistered crime.

(2.) Heard Sri Katika Ravinder Reddy, learned counsel for the petitioners, and learned Assistant Public Prosecutor for the State and perused the record.

(3.) The learned counsel for the petitioners would submit that the marriage of petitioner No.1 - accused No.1 with the de facto complainant took place on 02.01.2019. Thereafter, matrimonial disputes arose between them. According to the learned counsel for the petitioners, the de facto complainant has lodged a complaint in Patancheru Police Station on 27.06.2020 and the police have called the petitioners to the police station for counselling on 29.06.2020 and 30.06.2020.