PINKY CHEDILAL MALLAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:

(2.) The deceased Vijayashanti committed suicide while pouring acid related material and she has given the statement before the police and doctor that the petitioner is stated to be in illicit relationship with her husband Sri.Hemanth Kumar. Thus, the petitioner is alleged to be responsible for taking drastic steps by the deceased in committing suicide.

(3.) The learned counsel for the petitioner vehemently contended that it is only a statement made by the deceased Vijayashanti. However, there is no reference except stating that petitioner is one who is responsible for deceased to take drastic steps in committing suicide. The learned counsel relied on the decision of the Supreme Court in the case of M. Mohan v. State represented by the Deputy Superintendent of Police reported in (2011) 3 SCC 626 at para 41 that instigation is required to be examined .