THOTA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.2, for grant of bail in Crime No.128 of 2017 of Medipalli Police Station, Jagtial District, registered for the offence punishable under Section 306 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner/A.2, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) Learned counsel for the petitioner/A.2 would contend that the petitioner/A.2 has nothing to do with the death of Aduvala Rajam (hereinafter referred to as 'deceased') in this case. He has no illegal intimacy with A.1. Further, his name is not mentioned in the report lodged with the police on 22.11.2017. At no point of time, the petitioner abused or indulged in any act that led to the commission of suicide by the deceased and ultimately, prayed to allow the petition.