RAMESH NAIDU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A2, seeking to grant anticipatory bail in Cr.No.23 of 2019 on the file of Saidabad Police Station, Hyderabad District, registered for the offence under Section 306 IPC.

(2.) Heard learned counsel for the petitioner/A2, learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) The case of the prosecution is that the father of de-facto complainant, by name B. Madhusudhan Rao, aged 67 years, gave a sum of Rs.50 lakhs to A1 to A3 for providing rice pulling objects from last one year, and after few days, when his father asked about those projects or money, they did not respond properly and they harassed his father mentally, thereby cheated his father. It is further stated that as the father of the de-facto complainant took money from known persons for interest, he went into depression and committed suicide by hanging to ceiling fan in his bed room on 01.02.2019 and in his suicide letter, he mentioned that A1 to A3 were responsible for his death.