THIPPARAVENI ASHOK 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.4 for grant of anticipatory bail in the event of his arrest in connection with Crime No.127 of 2019 of Godavarikhani I Town Police Station, Peddapalli District, registered for the offences punishable under Sections 417, 420 and 109 read with 34 I.P.C.

(2.) Heard learned counsel for the petitioner/Accused No.4, and the learned Additional Public Prosecutor representing the respondent-State. Perused the record.

(3.) The allegation in the complaint would go to show that the daughter of de facto complainant fell in love with accused No.1, who promised to marry her and when she asked accused No.1 to marry her, he refused to marry her at the instigation of accused Nos.2 to 5, who are parents and brother of A.1. The specific allegation levelled against the present petitioner/accused No.4 is that he used to send messages to the victim and threatened her to marry him on the pretext that accused No.1, who is brother of the petitioner, will not marry her as he is having acquaintance with other ladies. It is further alleged that if she avoid the petitioner and marry anybody else, the petitioner will upload the photos taken by accused No.1 and the victim and damage her life.