THIPPARAVENI KISHORE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is A1 in Cr.No.127 of 2019 on the file of the S.H.O. Godavarikhani I Town Police Station, Peddapalli District, registered for the offences punishable under Sections 417, 420 and 109 r/w 34 IPC, filed this petition under Section 438 Cr.P.C. seeking anticipatory bail.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) The case of the prosecution is that the younger daughter of the de facto complainant by name Akula Lalitha, who completed MBA fell in love with A1 for the last 3 years. On coming to know about the same, the de facto complainant enquired with her and she said that A1 promised to marry her and also told not to look marriage matches to her. On that, the de facto complainant did not look for marriage matches to her. Thereafter, A1 refused to marry her and also stated that he will post their joint photos in the face book so as not to solemnize her marriage with anyone. When the de facto complainant asked A1 and his parents in the presence of elders, they did not heed their words and threatened them. Hence, the complaint.