CHEERNAM SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973 is filed by the petitioner/Accused seeking enlargement on bail in Crime No.52 of 2019 of Kathlapur Police Station, Jagtial, Karimnagar District, registered for the offences punishable under Sections 498-A and 306 of IPC.

(2.) The case of the prosecution as per the Remand Case Diary is that the petitioner/Accused on 30.06.2019 at 07.00 hours picked up a quarrel with the deceased suspecting her fidelity and assaulted her, due to which, having vexed with her life, the deceased committed suicide by hanging. Basing on the complaint lodged by the defacto complainant, who is the mother of the deceased, the police registered Crime No.52 of 2019 for the aforesaid offences against the petitioner.

(3.) Heard learned counsel for the petitioner/Accused and the learned Additional Public Prosecutor appearing for the respondent State. Perused the material on record.