GUDURU YUGENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These criminal petitions are filed under Ss. 480 and 483 of Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking to grant bail to the petitioners/A1 and A6 respectively in SC No.5 of 2021 on the file of the learned IX Additional District and Sessions Judge (FTC), Ranga Reddy District at LB Nagar, registered for the offences under Ss. 120B(1), 302, 364, 379, 448, 449, 341, 342, 352, 323 and 506 read with Sec. 34 of Indian Penal Code (IPC).

(2.) In both these matters, this Court heard Sri VR Avula, learned senior counsel representing Sri Pasham Krishna Reddy, learned counsel for the petitioners, Sri E.Ganesh, learned Assistant Public Prosecutor for the State/1st respondent and Sri S.Goutham, learned counsel for the 2nd respondent/de-facto complainant.

(3.) Basing on the complaint dtd. 24/9/2020, lodged by the de-facto complainant/the 2nd respondent herein, the police of Gachibowli registered a crime in FIR No.592 of 2020 for the offences under Ss. 365, 452, 509, 323, 506 read with Sec. 34 IPC alleging that the accused have illegally trespassed into the house of the de-facto complainant, beat her husband and took her and her husband in a car stating that they were taking them to her parents but when the de-facto complainant and her husband observed that they were taking to somewhere else they jumped from the car and when they were running towards Lingampally, Yugender Reddy/A1 along with others came in a car, beat them and took her husband forcibly but when the other accused tried to catch the de-facto complainant, her in-laws came to her rescue and upon watching them, the accused abused and threatened them with dire consequences and fled away. The de-facto complainant alleged that having been instigated by her parents, the accused committed such offence since she loved and married a person, who does not belong to their caste, against the wishes of her parents and relatives.