MELLACHERUVU VENKANNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the petitioners/A-2 to A-4 for grant of anticipatory bail in the event of their arrest in connection with Crime No.296 of 2019 of Huzurnagar Police Station, Suryapet District, registered for the offences punishable under Sections 417, 420 & 376 (2) (n) read with 109 I.P.C.

(2.) The case of the prosecution is that on 30.10.2019 at 11.30 hours, the de facto complainant-Meesala Sailaja, aged 22 years, R/o. Huzurnagar, lodged a complaint to the police alleging that since last six years, A-1-Mellachervu Bhushibabu, who is resident of same locality, by giving impression of love and going to marry her, participated with her in sexual intercourse several times. As a result, she became pregnant twice, then A-1 convinced her and caused abortion to the knowledge of A-2 to A4. When the de facto complainant asked A-1 to marry her, he promised her that he would marry after some time. Basing on the said complaint, the police registered the above said crime for the aforesaid offences.

(3.) Heard learned counsel for the petitioners/A-2 to A-4 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.