BANDI RAVI KIRAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A1, seeking to grant bail to him in connection with Crime No.1240 of 2020 on the file of Miyapur Police Station, Cyberabad Commissionerate, Ranga Reddy District, registered for the offences punishable under Sections 304-B, 498-A, 323 IPC and under Sections 3 and 4 of Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner/A1, learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A1 submits that the petitioner is no way concerned as to the death of the deceased Bandi Naga Sai Mani Deepika as he never demanded the deceased for additional dowry or for disposal of her property and he never harassed the deceased at any point of time. He further submits that the deceased has committed suicide by hanging herself without any sufficient reason. He further submits that the police examined all the material witnesses including de-facto complainant and the entire investigation is completed except filing of the charge sheet. He also submits that the petitioner is a law abiding citizen and he shall cooperate with the investigation and he shall abide by any condition imposed by this Court.