MOHD RASHID YASIN 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 petitioner/accused No.1 for grant of anticipatory bail in the event of his arrest in Crime No.557 of 2018 of Women Police Station, DD, Hyderabad, registered for the offences punishable under Sections 498A and 406 I.P.C. and Sections 4 and 6 of Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner/accused No.1 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.

(3.) Learned counsel for the petitioner/accused No.1 would submit that the de facto complainant - wife of the petitioner/accused No.1 is pressing the petitioner/accused No.1 to allow her to join his company in Delhi, where the petitioner/accused No.1 is working; that the petitioner/accused No.1 sought some time to accommodate her in Delhi; that thereafter, without waiting for some time, a false report is lodged before the police; that based on the said report, the present crime is registered; that all the allegations levelled against the petitioner/accused No.1 are false and ultimately, prayed to allow the petition.