VELPULA NARENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-1, for grant of anticipatory bail in Crime No.272 of 2020 of P.S. Koheda, Karimnagar District, registered for the offence punishable under Section 174 Cr.P.C., later altered section of law to Sections 354-A and 306 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioner/A-1, the learned Assistant Public Prosecutor representing the respondent-State and perused the record.

(3.) It is alleged in the complaint that on 16.11.2020, when the de facto complainant returned to his house after agricultural work, he found his daughter, Kashetti Deepika, had consumed unknown pesticide and struggling with her life and immediately, they shifted her to the Government Civil Hospital, where she died while undergoing treatment on the same day.