K. KAMALA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has filed this petition seeking to quash the proceedings in C.C. No. 2092/2006 registered against the petitioner for the offence punishable under Section 309 IPC on the file of Addl. Civil Judge (Jr. Dn.) and JMFC, Kundapura, Udupi District.

(2.) PETITIONER is working as in charge Head Mistress at Zilla Panchayat Modern Higher Primary School, Karkada, Udupi Taluk. Due to ill -treatment, black mail tactics and anonymous complaints written against the petitioner by one Y G. Maiya alias Venkatesh Maiya, President of School Development Management Committee (SDMC), Zilla Panchayat Modern Higher Primary School, Karkada, Udupi Taluk, the petitioner attempted to commit suicide by taking B.P. tablets in excess and also tried to hang herself to the fan by keeping a suicide note dated 23.12.2005. However, due to the timely medical treatment, the petitioner was survived.

(3.) AGGRIEVED by the proceedings in C.C. No. 2092/2006 registered against the petitioner, the petitioner has filed the present petition to quash the proceedings on the ground that respondent -police registered a case against her for the offence punishable under Section 309 IPC, after a lapse of more than four months.