ANNI RAMESH 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/A-1 for grant of anticipatory bail in the event of his arrest in connection with Crime No.226 of 2019 of Women Police Station, Begumpet, registered for the offences punishable under Section 498-A I.P.C and Sections 4 & 6 of the Dowry Prohibition Act, 1961.

(2.) The case of the prosecution is that the de facto complainant lodged report stating that her marriage with the petitioner/A-1 was performed on 07.08.2016 and it was an arranged marriage and her parents gave Rs.8,00,000/- towards dowry and during the wedlock, she was blessed with a child, they stayed in Eluru for a month and thereafter shifted to Secunderabad, and her husband exploited her, utilized her amounts, demanding more money created unpleasant atmosphere, subjected her to mental agony, blackmailed her saying that he would contact her DGM, where she is working as Manager in UBI, and tried to taint her image. Basing on the said complaint, the police registered the above said crime for the aforesaid offences.

(3.) Heard learned counsel for the petitioner/A-1 and the learned Additional Public Prosecutor representing the respondent/State. Perused the record.