GARUDAPPA. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.1 is sought to be prosecuted for the offence punishable under Sec. 306 of IPC.

(2.) The summary of the charge sheet is that, the petitioner - accused No.1 was working as a Manager, and the deceased was working as a Sales Agent in the VPI Medisales Pvt. Ltd. Since the deceased did not furnish the accounts for the deficit sum of Rs.8.00 to 10 lakh, the accused had threatened the deceased that, he would lodge a police complaint. On 14/9/2019, the accused lodged the FIR with the jurisdictional police station. The deceased was summoned by the police, and he was accompanied by the complainant. After giving the statement, the deceased returned with the complainant to his house, and thereafter, the son of the complainant committed suicide, unable to bear the harassment since a false complaint was filed against him.

(3.) The learned Magistrate, after accepting the charge sheet, took the cognizance of the aforesaid offence and issued summons. Taking exception of the same, this petition is filed.