GOLI THIRUPATHI REDDY BOLI 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 No.2 seeking to grant anticipatory bail in the event of his arrest in Cr.No.74 of 2021 on the file of Chennaraopet Police Station, Warangal Rural District, registered for the offence punishable under Section 306 read with 34 of I.P.C.

(2.) Heard learned counsel for the petitioner/accused No.2, learned Assistant Public Prosecutor for the respondent and perused the record.

(3.) As seen from the contents of the F.I.R. itself, there are specific allegations against the petitioner that he along with other accused and the deceased was doing joint business and for the purpose of said business, the deceased and the petitioner along with other accused have taken money on debt. The petitioner and other accused have also borrowed some money for their personal needs and stating that amount borrowed by them is for business purpose and asked the deceased to share that amount borrowed by them for their personal needs and to pay the same, to which the deceased denied. Since the deceased denied to pay the amount, which was borrowed by the petitioner and other accused for their personal needs, the petitioner and other accused have subjected the deceased to harassment and pressurised him to pay the debt and threatened with dire consequences. The deceased could not withstand harassment and pressuring to pay the debt by the petitioner and other accused, for which, he consumed some poison and subsequently succumbed.