CHANDANAM SANGAMESHWARI SWARUPA 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-2, for grant of anticipatory bail in Crime No.362 of 2020 of P.S. Siddipet-I Town, Siddipet District, registered for the offences punishable under Sections 498-A and 304-II of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

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

(3.) In the FIR, it is inter alia stated that the de facto complainant gave a complaint on 07.09.2020 stating that he performed his younger sister's marriage with one Sangameshwar and gave cash of Rs.3,00,000/-, 5 tolas gold and other household articles as dowry. After six months, Sangameshwar and his sister, the petitioner/A-2 started harassing his sister Rajini mentally and physically for additional dowry and unable to bear the same, his sister committed suicide by consuming pesticide poison. Hence, the FIR.