MADHAVARAPU VENKATESH Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is the accused in Cr.No.275 of 2019 on the file of the S.H.O. Ghatkesar Police Station, Rachakonda District, registered for the offence punishable under Section 304-B 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 police implicated the petitioner in this case without doing any proper investigation. As a matter of fact, the petitioner never harassed the deceased-Thoram Sindhu nor demanded any dowry and in turn he treated her in a good manner, as they only lived for a period of six days and hence, the harassment towards the deceased for additional dowry during the stay at her mother's house is a myth and does not arise. He further submits that the marriage of the petitioner might have performed with the deceased against her wish and by using undue influence by her family members, for which she was compelled to commit suicide. He further submits that the parents of the deceased have given a false statement to the police claiming that the petitioner demanded additional dowry. He further submits that the petitioner is a law abiding citizen and the police have falsely implicated the petitioner at the instance of the family members of the deceased. He further submits that if the petitioner remains in judicial custody for further period, his health and mental condition will be worsened. He further submits that the petitioner is ready to furnish solvent sureties to the satisfaction of the Court and hence, he prays to grant bail to the petitioner.