SANDEEP BHATT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the registration of a crime in Crime No.3/2023 registered for the offences punishable under Ss. 506, 504 & 306 of the IPC.

(2.) Heard the learned Senior Counsel Shri Pramod Khatavi appearing on behalf of Shri P.P. Hittalamani for the petitioners; learned HCGP Shri V.S. Kalasuramth appearing for the respondent No.1 - State; & learned counsel Shri G.N. Narasammanavar appearing for respondent No.2 - complainant.

(3.) The 2nd respondent is the complainant, the father of one Parashuram N.K., who dies committing suicide. The complainant was an erstwhile employee of Harihar Poly Fibers. After his retirement, the appointment was offered to his son - one Parashuram N.K. The son was in the habit of remaining unauthorisedly absent, intermittently. This leads the employer to issue several notices to the son directing him to report back to duties. On several such instances he does report back to duties and remains unauthorisedly absent. Last of the dates that he attended to the duty at the factory, is in the month of July-2022. After about six months of him going untraceable, commits suicide on 3/1/2023. The 2nd respondent - complainant - father registers a complaint against the Management of Harihar Poly Fibers, on the death of his son by commission of suicide. The registration of the crime is what drives the petitioners, to this Court in the subject petition.