J.C.SHILPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the inclusion of their names as accused in Crime No.46/2022.

(2.) Heard Sri Sandesh J Chouta, learned Senior Counsel appearing for the petitioners, Smt. K P Yashodha, learned HCGP appearing for respondent No.1 and Sri S Mahesh, learned counsel appearing for respondent No.2.

(3.) The petitioners are the daughters of one Dhanamani and the complainant is the son of one Dr. L Shivalingaiah. Accused Nos.1 and 2 were before this Court in Crl.P.No.3466/2022, which came to be dismissed on 15/6/2022 directing further investigation to be conducted on the allegation of offence punishable under Sec. 307 of IPC. After the dismissal of the petition on 15/6/2022, it transpires that Shivalingaiah who was bedridden at that point of time, dies. After the death, the present complainant herein who was complainant in the aforesaid petition as well, gives a complaint for updation of the earlier complaint. It reads as follows: