SAYEEDA FALAKNAAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned High Court Government Pleader appearing for respondent.

(2.) Learned High Court Government Pleader has not filed any statement of objections, but has orally opposed the petition.

(3.) Petitioner is the wife of the deceased. The deceased committed suicide by hanging on 17/5/2019. The father of the deceased lodged a complaint. Based on it, F.I.R was registered on 18/5/2019 under Sec. 306 read with Sec. 34 of IPC. According to the complainant, the deceased was found holding a mobile and a chit in his hand. During the course of investigation, the mobile and a chit containing the death note are said to have been recovered from the pant pocket of the petitioner.