KOLLURU SIVA PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant bail to him in Cr.No.605 of 2021 on the file of L.B.Nagar L and O Police Station, Rachakonda District, registered for the offences under Sections 376(2)(n), 493, 417, 342 IPC.

(2.) Heard learned counsel appearing for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that the petitioner/accused, on the pretext of love and marriage, induced the de-facto complainant and exploited her sexually, due to which she conceived, and that on 26.05.2021, the petitioner and his elder sister administered some pills, due to which she delivered premature baby daughter, who died in the hospital.