P NAGARATNAMMA Vs. STATE

JUDGEMENT

(1.) The petitioner is arrayed as accused in Crime No. 14 of 2010 of Harohalli Police Station registered for offences punishable under Sections 323, 324, 504, 306 and 511 of the Indian Penal Code, 1860.

(2.) The contents of the first information would reveal that the first informant was working as Group 'D' employee in Morarji Desai Model Residential School, Doddabadagere of which the petitioner was the Principal. The first informant has alleged that the petitioner was demanding her to render domestic services. On refusal of first informant, the petitioner and the warden of hostel are alleged to have abused and insulted the petitioner by taking out the name of her caste. They had also assaulted her.

(3.) The learned Counsel for petitioner would submit that prima facie an offence under Section 306 of the IPC is not attracted. Even before the first information was lodged, the petitioner had given information to police regarding attempted suicide by the first informant. Therefore, averments of first information are vexatious, frivolous and investigation of case would be abuse of process of law.