BAGADI KALYANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioners/A-3 and A-4, for grant of anticipatory bail in Crime No.346 of 2019 of P.S. Inthezargunj, Warangal District, registered for the offences punishable under Sections 498-A and 304-B read with Section 34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard the learned counsel for the petitioners/A-3 and A-4, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) In the FIR, it is inter alia stated that on 28.10.2019, complainant, Poyala Swamy, lodged a report stating that two months back on 28.08.2019 he performed his second daughter Uma's marriage with one Rakesh by giving dowry of Rs.1,00,000/- and household domestic articles. The said marriage was disliked by his son-in-law's brother Raghu and the petitioners/A-3 and A-4 and as such they harassed his daughter mentally and physically for want of additional dowry. His daughter informed him about harassment. That on 28.10.2019 at about 3.30 pm, his son-in-law informed that Uma was dead. When they went to the house of his son-in-law, they found their daughter dead and lying on bed and it was informed that she committed suicide by hanging to ceiling fan.