G. SHIREESHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioner/accused for grant of anticipatory bail in the event of her arrest in connection with Crime No.02 of 2020 of Hajipur Police Station, Mancherial District, registered for the offence punishable under Section 306 I.P.C.

(2.) Heard learned counsel for the petitioner/accused and the learned Assistant Public Prosecutor appearing for the respondent/State. Perused the material on record.

(3.) Learned counsel for the petitioner/accused would submit that the petitioner is wife of the deceased; that the petitioner is working in Riya Travels Company; that the deceased is having tours out of stations frequently; that on the date of alleged incident, the deceased attempted to commit suicide; that the mother-in-law of the petitioner approached the police and lodged the present compliant and basing which, the present case has been registered against the petitioner; that the petitioner is no way concerned with the death of the deceased; that the petitioner is falsely implicated in this case; that the deceased is a heavy drinker and his vital parts of the body has been damaged and he is suffering from HIV positive; that the petitioner never harassed the deceased and ultimately, prayed this Court to grant bail to the petitioner.