THUPATI DAYAKAR AND ANOTHER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 438 of Cr.P.C. is filed by the petitioners, who are A.1 and A.2, seeking anticipatory bail in Crime No.736 of 2019 of L.B. Nagar (Law and Order) Police Station, Rachakonda, Ranga Reddy District, registered for the offences punishable under Sections 302, 306 and 498-A of IPC.

(2.) The case of the prosecution is that due to the continuous and unbearable harassment of the petitioners, their daughter-in-law not only killed herself, but also killed her son by hanging to a ceiling fan in the matrimonial house. Basing on the complaint lodged by the defacto complainant, who is the brother of the deceased, the police registered the above Crime No.736 of 2019 for the aforesaid offences.

(3.) Heard learned counsel for the petitioners/A.1 and A.2 and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.