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Judgment
V.Srinivas, J
This petition is filed under Section 438 of the Criminal Procedure Code, 1973 seeking to grant anticipatory bail to the petitioner herein/A.1 in Crime No.235 of 2024 of Punganur Urban police station, Chittoor District, registered for the offences punishable under Sections 498-A, 306 and 506 Indian Penal Code.
Heard Mr.P.Narasimhulu, learned counsel for the petitioner and the learned Assistant Public Prosecutor.
The case of the prosecution is that the petitioner/A.1 is the husband of the deceased. On 01.05.2024, the deceased committed suicide as the petitioner/A1 and others harassed the deceased as they were childless and sold out entire property and jewels and the petitioner/A.1 is willing to marry another woman. The petitioner/A.1 was addicted to alcohol. Due to unbearable harassment, the deceased committed suicide by consuming high dose of Lorazenpam Tablets. Hence, the crime.
Learned counsel for the petitioner submits that the marriage of the petitioner/A.1 and the deceased was solemnized more than 14 years prior to the incident. The deceased was suffering with mental disorder, many a times she behaved differently due to psychological disorders. He further submits that the allegations made in the F.I.R. are false and baseless and only invented for the purpose of impleading the petitioner in the present crime and the petitioner is no way concerned with the present crime and prays to grant bail to the petitioner/A.1.
Learned Assistant Public Prosecutor opposed to grant pre arrest bail as the investigation is still pending.
Perused the record. It reveals that the deceased died by consuming high dose of anti depressant medicine (Lorazenpam tablets) in the house of the petitioner/A.1, which requires proper and thorough investigation. Even the prosecution strongly opposed to grant pre-arrest bail to the petitioner/A.1 as the investigation is still pending. This Court is of the opinion that if the petitioner is released on bail, he may tamper the evidence and this Court is not inclined to grant pre-arrest bail to the petitioner/A.1.
Accordingly, the Criminal Petition is dismissed.
As a sequel, miscellaneous applications pending, if any, in this Criminal Petition shall stand closed.