HASEENA BEEVI M. AND ANOTHER Vs. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The 1st petitioner is the wife of the 2nd petitioner. The mother of the 2nd petitioner committed suicide by hanging herself on 15.2.2018. Alleging that the petitioners had abetted the suicide of the deceased, information was furnished by the additional 2nd respondent, a near relative, and consequently Crime No.242 of 2018 of the Kallambalam Police Station was registered under section 306 r/w section 34 of the IPC.

(3.) According to the informant, the deceased owned substantial items of properties and she had two sons. The elder son was at Malaysia. The 2nd petitioner was working as a Madrassa Teacher. He insisted that the entire properties belonging to the deceased should be settled in his favour. It is further alleged that the deceased used to be subjected to cruel harassment by the petitioners. Left with no alternative the deceased had filed complaints before the Jama Ath requesting for their intervention. The 2nd petitioner, on the other hand, filed a complaint against the deceased before the Kerala Women's Commission and after conciliation, the deceased was asked to reside with the petitioners. Her life was full of misery due to the persistent harassment of the petitioners leading her to take her own life.