GAUNI KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is the accused in Cr.No.296 of 2019 on the file of the S.H.O. Balanagar Police Station, Cyberabad District, registered for the offences punishable under Sections 498-A and 306 IPC, filed this petition under Sections 437 and 439 Cr.P.C. seeking regular bail.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) Learned counsel for the petitioner submits that the petitioner is the innocent of the offence alleged and he has been falsely implicated by the de facto complainant. He further submits that absolutely, there is no material to show that the petitioner had any intention to abet the deceased-G.Pravallika to commit suicide. He further submits that the deceased informed her mother through phone call on 17.08.2019 stating that she is happy with her husband, which shows that the petitioner and the deceased were living together happily and the petitioner never harassed the deceased either physically or mentally nor abetted the deceased to commit suicide. The petitioner is in custody since 19.08.2019 without his fault and he is ready to abide by the conditions imposed by this Court, if he is released on bail and hence, he prays to grant bail to the petitioner.