MOHAMMED HAZIMIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 Cr.P.C., is filed by the petitioners/accused Nos.2 to 5 seeking anticipatory bail in the event of their arrest in connection with Crime No.72 of 2021 of SHO, Bellampalli II Town Police Station, Ramagundam District registered for the offences punishable under Section 498-A of IPC read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) The brief facts of the case are that the defacto complainant has lodged a complaint stating that the petitioners have harassed the defacto complainant by both mentally and physically and demanded to bring additional dowry of Rs.5,00,000/- and gold. Basing on the said complaint the Bellampalli II Town Police registered a case in Crime No.72 of 2021 against A-1 and the petitioners herein.

(3.) Heard learned counsel for the petitioners/accused Nos.2 to 5 as well as the learned Assistant Public Prosecutor appearing for respondent/State. Perused the material on record.