VADIAMPUDI LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioners/A-1 and A-2, for grant of anticipatory bail in Crime No.157 of 2018 of P.S. Chikkadpally, Hyderabad, registered for the offence punishable under Section 306 read with Section 34 of the Indian Penal Code.

(2.) Heard the learned counsel for the petitioners/A-1 and A-2, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) In the FIR, it is inter alia stated that on 23.04.2018, one Sridevi, W/o. K. Hariprasad Rao, gave complaint stating that on 23.04.2018 she received a phone call from police personnel of PS Chikkadpally stating that her husband was found dead at Bus Bhavan Lane, Chikkadpally and they asked her to come and identify the body. She went to the Police Station and found her husband's body in ambulance and came to know that her husband consumed poison. A Whatsapp video was found in the deceased mobile wherein the deceased stated that he was bankrupted and unable to pay his debts, on that he decided to commit suicide. During the course of investigation, it was found that the deceased sent videos to L.W.4 on 22.04.2018 and committed suicide because of A-1, A-2 and one other person, who gave money to the deceased at the rate of Rs.3/- interest on principal amount and they used to make calls to the deceased frequently for money.