EDAKULAPALLY KRUPA RANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 439 (2) of Cr.P.C. seeking cancellation of bail granted to the 2nd respondent/A1 in Crl.M.P.No.229 of 2020 dated 22.09.2020 on the file of the Additional Judicial Magistrate of First Class, Special Mobile Courtcum-II Additional Junior Civil Judge, Sanga Reddy, on the ground that the 2nd respondent is threatening the petitioner/de facto complainant day in and day out with active connivance of all his family members and with the help of anti social elements.

(2.) Brief facts of the prosecution case are that on 11.09.2020 at 6.30 P.M., the petitioner herein lodged a complaint stating that she, along with her family members, have been living in Hafeezpet. The grandmother of the petitioner is living in Mallikarjunapalli Village, Munipally Mandal and the petitioner herein went to the said village during school holidays, where she got acquaintance with the 2nd respondent and they fell in love since 2017. Under the guise of marriage, the 2nd respondent influenced the petitioner and exploited her sexually. Thereafter, the 2nd respondent failed to marry her on the ground that his parents did not agree for their marriage.

(3.) By an order, dated 22.09.2020, the Additional Judicial Magistrate of First Class, Special Mobile Court-cum-II Additional Junior Civil Judge, Sangareddy, granted regular bail to the 2nd respondent/A1 on his executing a personal bond of Rs.10,000/- with two sureties to the like amount each and also directed him to appear before the concerned S.H.O. on every Sunday till filing of charge sheet.