ERROJONNALA SHIVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused No.1 for grant of anticipatory bail in the event of his arrest in Crime No.613 of 2018 of Bachupally Police Station, Cyberabad, registered for the offences punishable under Sections 498A and 420 I.P.C. and Sections 3 and 4 of Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner/accused No.1, learned Additional Public Prosecutor representing the respondent/State and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner has revealed his caste etc., to the de facto complainant before marriage. He did not suppress any thing about his personal life. All the allegations made in the F.I.R. are absolutely false and ultimately, prayed to allow the petition.