DONTHIREDDY ARCHANA 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/A-3 seeking to release her on bail in S.C.No.5 of 2021 on the file of Special Judge for Trial of Cases under POCSO Act-cum- IX Additional District and Sessions Judge (FTC), Ranga Reddy District, which was taken cognizance for the offences punishable under Sections 120-B(1), 302, 364, 379, 448, 449, 341, 342, 352, 323 and 506 read with Section 34 of I.P.C.

(2.) As per the charge sheet, the case of the prosecution, in brief, is that the deceased Chintha Yoga Hemanth Kumar fell in love with the de facto complainant and decided to marry. They belong to different castes. The deceased belongs to 'Vysya Community' and the de facto complainant belongs to 'Reddy Community'. The parents of the de facto complainant i.e., petitioner herein and her husband were not happy with the said love affair and not interested in the proposal of the de facto complainant to marry the deceased. The parents of the de facto complainant with the help of their relatives, who are also accused in the present case, tried to convince the de facto complainant and the deceased. They have forcibly taken the cell phone of the de facto complainant. For sometime they kept silent. Thereafter, the de facto complainant and the deceased continued to meet each other. They have also threatened the deceased and his father. But, there is no change in the attitude of the deceased. The deceased and the de facto complainant have continued their love affair and ultimately they got married on 10.06.2020 against the wishes of the parents of the de facto complainant. Due to the same, the parents of the de facto complainant were not happy and they felt insult in the society. Therefore, the parents of the de facto complainant with the help of other accused hatched a plan to do away the life of the deceased. Accordingly, they have abducted the deceased from his house, took him into open plots in Kistaiahgudem village, near Sangareddy town, by a car and killed the deceased by strangulation and committed theft of gold ornaments from his body.

(3.) Heard learned Counsel for the petitioner, learned Assistant Public Prosecutor appearing for the 1st respondent-State, learned Counsel appearing for the 2nd respondent-de facto complainant and perused the record.