AKSHATA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two separate petitions are filed under Sec. 482 of Cr.P.C. to quash the criminal proceedings initiated against the petitioners who are respectively arraigned as accused Nos.1 and 2, in C.C.No.1858/2019 pending on the file of Prl.Civil Judge and JMFC., Kushtagi for the offences punishable under Ss. 306, 109 r/w Sec. 34 I.P.C.

(2.) For the sake of convenience petitioners are referred to as accused Nos.1 and 2.

(3.) Accused Nos.1 and 2 are seeking quashing of criminal proceedings initiated against them contending that charge sheet is filed against them on a sole and vague allegation that there is illicit relationship between accused Nos.1 and 2 which is false. There are no allegations and material placed on record to prove that there was abatement on the part of accused Nos.1 and 2 to the deceased to commit suicide. The sole allegation of illicit relationship between accused Nos.1 and 2 is not sufficient to connect them to the suicide committed by deceased.