GOURARAPU THIRUPATHAMMA 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 and A-3, for grant of anticipatory bail in Crime No.106 of 2020 of P.S. Venkatapuram, Mulugu District, registered for the offence punishable under Section 306 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioners/A-2 and A-3, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that the de facto complainant gave a complaint on 18.09.2020 at 6.00 pm stating that due to unbearable harassment in the hands of the petitioners/A-2 and A-3, his mother deeply depressed and mentally sagged and consumed insecticide poison and committed suicide on the same day at 9.00 hours while undergoing treatment at Government Hospital, Venkatapuram. Hence, the FIR.