THATISETTI RAMESH VARDHAN 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 petitioner/A-1, for grant of anticipatory bail in Crime No.65 of 2018 of P.S. Kanchanbagh, Hyderabad, registered for the offences punishable under Sections 498-A and 307 read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioner/A-1, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is stated that the de facto complainant gave a complaint stating that A-1 to A-4 conspired together and harassed her both physically and mentally for want of more dowry from her parents. The petitioner/A-1 used to shout and beat her and used to throttle her neck by pushing her to the wall or on the bed and threaten her with dire consequences. He also caught hold of her son's neck and pulled her from the bed and tried to kill her son. She pulled her son from the clutches of her husband for which he beat her mercilessly and pushed her on the bed and sat on her stomach and attempted to kill her by putting pillow on her face and also caught hold of her neck tightly and with great effort she escaped from his clutches by pushing him away from the bed. Hence, the complaint.