MD RAFEEK SYED RAFIQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is the A1 in Cr.No.92 of 2019 on the file of the S.H.O. Beerpur Police Station, Jagtial District, registered for the offence punishable under Section 306 r/w 511 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 A1 to A12, who acted as elders and conveyed a panchayat about 15 days back with regard illicit relationship between the son of the complainant and one Vanaja w/o Gopal in Mumbai and in the said panchayat, they decided to pay Rs.4,00,000/- to Vanaja and threatened to foist a false case against the family members of the complainant. On 11.11.2019, due to unbearable harassment of A1 to A12, her husband (Shakapuram Lachanna) committed suicide. Basing on the complaint, police registered the above case.