DR. T.M. RAJAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C., 1973 The petitioner is accused No.3 in Crime No.35/2018 registered by the respondent-police for the offences punishable under Section 306 r/w Section 34 of IPC and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act. Notice as required under Section 15(A) of the said Act was ordered to the complainant. Nobody represents the complainant today.

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

(3.) The complaint was made by the mother of the deceased. It is stated that the complainant's daughter Meghana was a student of Dayananda Sagar College of Engineering. On 06.02.2018 at about 9 o'clock in the morning, the complainant received a telephone call from her another daughter Bhavana and came to know that Meghana had committed suicide. She stated in the complaint that her daughter Meghana wanted to become class representative and contested in the election held in that regard. She was also elected. For this reason some students namely Soudhamini, Nikhil, Sandeep and Sandhya started harassing her. Meghana disclosed this before the complainant and she had consoled her. It is further stated that the petitioner, who is the Head of the Department in the said college sent the students namely Sandeep and Nikhil to her house for the purpose of doing galata and this was the reason for her daughter Meghana committing suicide.