M. SANJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner is the sole accused in Cr.No.198/2019 of Channammanakere Achukattu Police Station, Bengaluru for the offence punishable under Section 306 of IPC.

(3.) The brief factual matrix of the case are that the deceased who is none other than the daughter of the complainant was given in marriage to one Nagaraju in the year 2014. They were blessed with a male child by name Bharath and the deceased was cordial with her husband till January 2019. Thereafter, the deceased started loving the petitioner despite knowing that she is married one Nagaraju and having a child. Love affair of the deceased with the petitioner was much against to the entire family members of the deceased. Despite the complainant advised several times to the deceased to discontinue the love affair with the petitioner, the deceased left the conjugal company of Nagaraju in the month of March 2019 and went with the petitioner. After that, the complainant did not know the whereabouts of the deceased. But the complainant used to talk with the deceased over phone. It is stated that on 29.06.2019 at about 12.00 pm, the complainant had talked with the deceased. On 30.06.2019, the police informed the complainant that her daughter committed suicide in her house at Papaiah garden, Banashankari First Stage. The complainant went there and saw the dead body and enquired a girl by name Savitha who was residing with the deceased and the petitioner. Said Savitha disclosed that the petitioner was harassing and ill-treating the deceased in demand of money.