BAIRY SRIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2 seeking to grant anticipatory bail in the event of his arrest in Cr.No.80 of 2021 on the file of Anthargaon Police Station, Ramagundam District, registered for the offence under Section 306 read with Section 34 IPC.

(2.) Heard learned counsel appearing for the petitioner/A2, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that on 19.07.2021 at 5.30 hours, the son of de-facto complainant has committed suicide by consuming poison due to the illegal affair of his wife-A1 with A2.