CHINTHALAGADDA KESHAVULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused seeking to grant anticipatory bail in the event of his arrest in connection with Crime No.97 of 2020 on the file of Nawabpet Police Station, Mahabubnagar District, registered for the offences punishable under Sections 498-A and 306 IPC.

(2.) Heard learned counsel appearing for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that the marriage of the daughter of de-facto complainant was performed with the petitioner/accused at about 10 years back and they blessed with one female child, thereafter, the petitioner started harassing her daughter mentally and physically and that on 23.08.2020, she committed suicide by consuming poison and died in the hospital on 28.08.2020.