D. KARUNAKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/accused seeking to grant anticipatory bail to him in Cr.No.277 of 2020 on the file of Jubilee Hills Police Station, Hyderabad, registered for the offences under Sections 493, 417, 420 IPC.

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

(3.) It is alleged in the complaint that the de-facto complainant married to a person, by name Srinu, in the presence of elders and they blessed with a boy, aged about 8 years, and after 5 years of their marriage, they got separated and one year thereafter, her husband died. While she was living alone at Hyderabad, the accused, on the pretext of love, married her in his room and they were in physical relationship, and later, in December, 2019, he started harassing her to get out from his room and abusing her frequently, thereby cheated her.