SRINIVASAN Vs. S.NAGARAJ

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in PRC.No.6 of 2014, pending on the file of the learned Judicial Magistrate No.II, Salem.

(2.) The case of the prosecution is that the deceased was given IN marriage to the petitioner on 22.10.2007. Through the wedlock, a female child was born and the petitioner is said to be working as a Junior Assistant in the City Police Office at Salem. There seems to be some quarrel between the parties with regard to the sale of a plot. There was also regular quarrel between the petitioner and the deceased, since the petitioner was insisting that the deceased must go for work and therefore he was pressurising her to take a job. The deceased resisted the same on the ground that there was a child aged about 1 1/2 years and she cannot go for a job. On 12.05.2012 at about 05.30 p.m., the deceased contacted her brother and informed him that he should bring the documents pertaining to the plot immediately, since the petitioner was pressurising to sell the plot. On the very same day at about 07.15 p.m, there was a quarrel between the petitioner and the deceased and the petitioner is said to have uttered the following words: ...[VARNACULAR TEXT UMIITED]...

(3.) Not able to take it any further, the deceased took the extreme step of committing suicide by hanging at about 07.30 p.m., on the same day.