MURULIDHARA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court calling in question proceedings in C.C.No.1368 of 2022 pending before the Additional Civil Judge and JMFC, Doddaballapura arising out of a crime in Crime No.98 of 2021 registered for offences punishable under Sec. 306 r/w 34 of the IPC.

(2.) Heard Sri T.Prakash, learned counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Mohammed Tahir, learned counsel appearing for respondent No.2.

(3.) Facts in brief adumbrated, are as follows:- It is the case of the prosecution that on 19/6/2021 the 2nd respondent registers a complaint that her son one Dadapeer was working as a driver and had married a girl by name Shahaji and has a child from the wedlock. On 18/6/2021 at about 1.30 p.m. the petitioner has informed the complainant that her son keeps talking to a girl. During that time the son of the complainant comes to the house and goes out to buy some eggs but did not return. The complainant was informed that her son had consumed poison and had begun to vomit. He was taken to the hospital where he succumbed to the consumption of poison at about 9.25 p.m. on the same night. It is further averred that the complainant comes to know that it is due to the harassment of the petitioner and accused No.2 that her son committed suicide. This becomes a crime in Crime No.98 of 2021. The police conduct investigation and file a charge sheet against the two accused. Filing of the charge sheet drove the petitioner/accused No.1 to this Court in the subject petition.