VINAYKUMAR S. Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent No.1-State. Issuance of notice to respondent No.2 is dispensed with. Though the matter is listed for hearing on interlocutory application, but heard finally. This petition is filed by petitioner/accused under Sec. 482 of the Cr.P.C for quashing the criminal proceedings in S.C.No.138/2021 pending on the file of Ist Additional District and Sessions Judge, Mysuru in respect of crime No.175/2017 registered by the Kuvempunagar police, Mysuru for the offence punishable under Sec. 306 of the I.P.C.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State.

(3.) The case of the petitioner is that, on the complaint of one Yaga Murthy, the father of the deceased-Kum.Gowthami Hiremut, filed a complaint to the police on 21/11/2017 and contended that the petitioner and deceased had love affairs, and finally the deceased said to have wanted to marry some other person, at that time the petitioner said to have demanded money and threatened to upload the nude pictures of the deceased in social media, due to which she has committed suicide on 1/9/2017. Initially, UDR was registered, and after the enquiry, they came to know that this petitioner is responsible for abetment to commit suicide. Accordingly, the police filed the chargesheet, and the matter was committed to the Court of Sessions. The petitioner filed an application under Sec. 227 of the Cr.P.C. which was dismissed; hence, the petitioner is before this Court.