PDS SURESH 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 anticipatory bail to him in Cr.No.840 of 2020 on the file of Kukatpally Police Station, Cyberabad District, registered for the offences under Sections 498-A, 494, 406 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.) It is alleged in the complaint that A1 along with other accused used to harass the de-facto complainant mentally and physically by demanding additional dowry of Rs.50 lakhs from her parents and that A1 married the de-facto complainant during subsistence of first marriage and also having daughter through his first wife.