MUTTAVARAPU SIRISHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner herein is the defacto complainant seeking cancellation of bail granted to the 2nd respondent, who is A6 in Crime No.927 of 2023 on the file of Miyapur Police Station, Cyberabad registered for the offences under Ss. 302, 307, 498-A, 120-b r/w 34 of IPC, vide order dtd. 20/9/2023 in Criminal Petition No.8797 of 2023.

(2.) Briefly, the case of the prosecution is that on 26/6/2023, the petitioner's mother was admitted in the hospital for ill-health. While being treated, she died on 5/7/2023. On 26/7/2023, the petitioner's sister-in-law underwent tests and it was found that she had arsenic poison in her body. On 29/7/2023, the petitioner's brother was also tested in a lab in US and his blood/urine tested positive for arsenic. Similarly, petitioner's father was tested positive vide report dtd. 3/8/2023. On 5/8/2023, petitioner's father and sister-in-law were admitted to the hospital. The petitioner also was tested positive for arsenic on 8/8/2023.

(3.) The back ground of the case is that A3 and A4 in the present case tried to inject succinyl choline in the neck of the father of the petitioner unsuccessfully. All the sequence of events led to suspicion that all the family members including the mother were administered arsenic poison by mixing in chilli powder in their house. The said mixing was done in between 17/3/2023 to 9/4/2023, during which period, A1 had came to India for three weeks and the petitioner suspects that during the said period, A1 with the help of the 2nd respodnent/A6 might have mixed arsenic in the chilly powder. A1 and A6 only had access to the locked flat. There is no other person who would have mixed arsenic apart from A1 and A6 in the back ground of the differences between the petitioner and her husband i.e., A1.