S. ASHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the accused-petitioner challenging the order passed on the application under section 226 of Cr.P.C., 1973 by Principal Sessions Judge, Chikkamagaluru in S.C.No.53/2016 dated 6.10.2017.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The brief facts of the case are that the daughter of the complainant committed suicide by hanging herself on 16.1.2016 in between 7.00 p.m. to 10.00 p.m. After noticing the same they came to know that the deceased used to talk with some one over the phone and she used to sent messages. It is further alleged in the complaint that the deceased has become pregnant as the deceased was in touch with one person and it is the mobile number of the accused. On the basis of the said complaint a case was registered and after investigation the charge sheet was filed as against the accused-petitioner. At this juncture the accused-petitioner filed an application under section 226 of Cr.P.C., 1973 to discharge him from the charges levelled against him. The learned Principal District and Sessions Judge after considering all the materials dismissed the application. Being aggrieved by the same the accused-petitioner is before this Court.