Kokila And Others vs State Of Ap

Maheswara Rao Kuncheam, J

This Criminal Petition under Section 482 of B.N.S.S., is filed by the petitioners herein/A2 to A4 seeking to grant anticipatory bail in Crime No.19 of 2025 of Vijayapuram Police Station, Chittoor District, registered for the offence punishable under Sections 69 read with 3(5) of BNS.

Brief facts of the case are that, the accused No.1 and the complainant loved each other and had romantic relationship. The accused No.1 promised to marry her and engaged in physical relationship since 2021. However, after securing the job, the accused No.1 refused to marry the complainant and A2, A3 and A4 who are family members of A1 supported the A1 and refused to allow the marriage. Hence the FIR.

Heard Mr.D.Purna Chandra Reddy, learned counsel for the petitioner and Ms.P.Akhila Naidu, learned Assistant Public Prosecutor.

Perused the record.

Learned counsel for the petitioners submits that the petitioners herein are innocent of the offences alleged against them and they have been falsely implicated in the case. He further submits that all the said allegations were invented with a view to implicate the petitioners in a false criminal case in order to bring accused No.1 to the illegal terms of the de-facto complainant by putting pressure on them.

On the contrary, learned Assistant Public Prosecutor vehemently opposed grant of bail and urged to dismiss the criminal petition.

Apparently, the petitioners herein, who are parents and maternal uncle of Accused No.1 did not have any role in the alleged relationship between the Accused No.1 and the de-facto complainant. As such, this Court is inclined to grant anticipatory bail to the petitioners, who are accused Nos.2 to 4, with the following conditions:

i. In the event of arrest of the petitioners, the petitioners shall be enlarged on bail on executing a personal bond for a sum of Rs.10,000/- (Rupees ten thousand only) with two sureties each for the like sum each to the satisfaction of the concerned Investigating Officer;

ii. The petitioners shall mark their attendance before the Investigating Officer once in a fortnight i.e., on 1st and 15th of every month between 10.00 A.M and 01:00 P.M., till filing of the charge sheet.

iii. The petitioners shall make themselves available for investigation by a police officer as and when required, and they shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade her from disclosing such facts to the Court or to any police officer.

Accordingly, the Criminal Petition is allowed.