MANGA SRIDHAR RAO Vs. G PRANEESH

JUDGEMENT

(1.) THIS Criminal Petition is filed by the Petitioners/A-1 to A-5 under Section 482 of Cr.P.C. seeking to quash proceedings in Crime No.242 of 2007, dated 24-12-2007 of Kazipet Police station, Kazipert, Warangal District.

(2.) WHEREAS the Petitioners are A-1 to A-5, the Respondent No.1 is the defacto complainant in the F.I.R.

(3.) THE prosecution case is that about six months prior to 24-12-2007 one Saritha met the father of the de-facto complainant namely G. Ram Murthy (late) and sought advise from him with regards to her welfare and later, she used to meet him frequently with regards to her astrology and A-1 being the husband of Saritha, on knowing the same approached Ram Murthy and informed that the character of her wife was not good and demanded Ram Murthy to inform the same to her blood relatives, which Ram Murthy did not agree and from then onwards A-1 started calling Ram Murthy by phone and threatened Ram Murthy with dire consequences and on 23-12-2007 at about 06-30 p.m. A-1 along with A-2 to A-4 and another went and threatened Ram Murthy at his house. THE de-facto complainant who was present at that time, pacified the matter and sent away A-1 to A-5 from his house, consequent upon which Ram Murthy suffered a lot on the ground that he would lose his reputation and also anticipated life threat in the hands of A-1 and went away from his house 25-12-2007 and subsequently his dead body was found between Kazipet and Warangal railway stations and it was ascertained that he committed suicide because of the said threats.