A. KALURAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 Cr.P.C, to enlarge the petitioners/A1 and A2 on bail in connection with crime No.677 of 2022 registered for the offences under Ss. 354-B and 506 of IPC by Rajendranagar Police station, Cyberabad District, in the event of their arrest.

(2.) Heard the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State and perused the record.

(3.) Learned counsel for petitioners submits that the petitioners/A1 and A2 are husband and wife and tenants of a shop in house bearing No.4/4/60, Bhagyanagar Colony, near Saibaba Temple, Attapur, Ranga Reddy District. He submits that the defacto-complainant is daughter in law of the owner of the said house. He submits that there are family disputes between defecto complainant and owner of the subject house and during the pendency of O.P.No.24 of 2019 filed by the defacto complainant, her husband died. He submits that the defacto complainant after the demise of her husband has been harassing her parents-in-law for transfer of property in her name and they filed W.P.No.13586 of 2021 against the defacto complainant and others wherein this Court on 18/6/2021 directed the respondents police therein not to harass the petitioners therein including the parents-in-law of the defacto complainant under the guise of investigation. He submits that the petitioners are only tenants of the subject house and the defacto complainant created nuisance in the rented shop of the petitioners and manhandled them. He submits that the petitioners have not committed any offence and in view of the civil disputes prevailing between the family members of defacto complainant, a false complaint is given by her, basing on which crime No.677 of 2022 has been registered. Hence, he prayed for grant of anticipatory bail to the petitioners/A1 and A2 and the petitioners are ready to furnish the sureties as directed by this Court.