KONDAJU VIJAYA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of her arrest in connection with Crime No.81 of 2021 on the file of Wanaparthy Rural Police Station, Wanaparthy District, registered for the offences punishable under Section 201 IPC, 174 Cr.P.C..

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

(3.) The District Welfare Officer, WCD & SC Welfare Department, Wanaparthy, lodged a report, basing on the complaint given by the WCD & SC Department and staff vide letter dated 15.04.2021, for physical and mental harassment of accused to the inmates of Ujwala Home and Swadhar Greh, and also the inspection report dated 26.03.2021, filed by the District Collector, that as per the information, 10 deaths occurred since 9 years, but the petitioner/accused being General Secretary failed to provide death records, investigation files, medical reports, post mortem reports etc., to the District Level Monitoring Committee.