SHENBAGAVALLI Vs. INSPECTOR OF POLICE, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) These two criminal appeals have been preferred against judgment dtd. 13/4/2018, passed by the Single Judge of the Madras High Court, which dismissed the petitions preferred by the Appellants under Sec. 482 CrPC for quashing of the chargesheet submitted against them under Sec. 306 IPC. The relevant basic facts of the case are that the deceased Dinesh and Pushpakalashree (Accused No. 7) got married on 15/9/2013. Both are well qualified, as the deceased was an engineer whereas Accused No. 7 is an MBA graduate.

(2.) Soon after the marriage, relationship between the couple deteriorated. It is alleged that on 10/11/2013, Accused No. 1 to 6 came to the residence of the deceased and had a quarrel. They not only abused the deceased and his family with filthy language but also insulted the deceased by calling him impotent and infertile. Accused No. 7 went along with Accused No. 1 to 6 to her parental house.

(3.) The prosecution's case rests on the assertion that the deceased from 10/11/2013 to 9/12/2013 was continuously subjected to harassment by Accused No.1 to 7, owing to which Dinesh committed suicide.