SHAIK NISAR AHMED 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 for grant of anticipatory bail in the event of his arrest in connection with Crime 353 of 2019 of Punjagutta Police Station, Hyderabad, registered for the offences punishable under Sections 420, 406 and 506 I.P.C.

(2.) Heard learned counsel for the petitioner/Accused, and the learned Additional Public Prosecutor representing the respondentState. Perused the record.

(3.) The allegation levelled against the present petitioner/accused is that he harassed the de facto complainant both physically and mentally for additional dowry.