K KAMALA Vs. 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.) & JMFC, Kundapura, Udupi District.

(2.) PETITIONER is working as incharge 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 V.G.Maiya @ 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.) THE learned Counsel for the petitioner submitted that the order of the learned Magistrate in taking cognizance against petitioner is illegal and unlawful. THE respondent police registered the case against petitioner due to the influence of Mr. V.G.Maiya in order to weaken his case that too after a lapse of four months, which is unsustainable in the eye of law.