ARDHAM RANJIT REDDY 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 petitioners/A-9, A-10, A-13, A-14 and A-17 seeking to release them on bail in S.C.No.5 of 2021 on the file of the IX Additional District Judge-cumFTC Court, 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 one Chinta Yoga Hemanth Kumar (hereinafter referred to as 'the deceased') fell in love with the de facto complainant and decided to marry. They belong to different castes. The deceased belongs to 'Vsya Community' and the de facto complainant belongs to 'Reddy Community'. The parents of the de facto complainant 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 crime, 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. They underwent trauma and they have tried to convince their daughter. But, there was no change in the decision of the de facto complainant. Therefore, the parents of the de facto complainant have hatched a plan to do away the life of the deceased. Accordingly, they have murdered the deceased in connivance with the other accused for marrying their daughter, which is an inter-caste marriage.

(3.) Heard learned Counsel for the petitioners, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.