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Judgment
This Criminal Petition, under Section 438 of the Code of Criminal Procedure 1973, is filed by the petitioners/A-2 to A-4 seeking to grant anticipatory
bail in the event of their arrest in connection with Crime No.09 of 2021 of Kazipet Police Station, Warangal District, which was registered for the
offence punishable under Section 306 r/w.34 of IPC.
Heard learned counsel appearing for the petitioners/A-2 to A-4, learned Additional Public Prosecutor appearing for the respondent-State and
perused the record.
As seen from the contents of the FIR itself, there are specific allegations against the petitioners/A-2 to A-4 that on 16.01.2021, when the deceased
had gone to her house where accused No.1 was residing, she did not find him there in the house and she had gone to the house of her in-laws where
her in-laws abused her in filthy language which was informed by her to her parents by crying and thereafter, she had gone to her room and had taken
the drastic step of committing suicide and succumbed to the same.
Learned counsel for the petitioners/A-2 to A-4 would submit that the petitioners/A-2 to A-4 never abused the deceased at any point of time, that
the deceased never resided with them and that since the date of marriage, the accused No.1 and deceased are living separately at Hanamkonda and
that the mother of the deceased with an evil motive, lodged a false complaint against the petitioners/A-2 to A-4.
Learned Additional Public Prosecutor has vehemently opposed to grant bail to the petitioners/A-2 to A-4.
Thus, looking into the nature of allegations levelled against the petitioners/A-2 to A-4, I am not inclined to release the petitioners/A-2 to A-4 on
anticipatory bail and accordingly, the prayer for anticipatory bail of the petitioners/A-2 to A-4 is rejected.
Accordingly, the Criminal Petition is dismissed. However, the petitioners/A-2 to A-4 are directed to surrender before the Court concerned within
fifteen (15) days from today and on their such surrender and applying for regular bail, their bail application shall be considered as expeditiously as
possible in accordance with law.
Miscellaneous petitions pending, if any, in this Criminal Petition, shall stand closed.