GADIPUDI ANITHA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are accused Nos.2 and 3 in P.R.No.30 of 2017 on the file of the Additional Junior Civil Judge at Chilakaluripet, Guntur District. The petitioners, who are husband and wife, had advanced certain loans to the deceased who had taken loans from various other persons also. It appears that the deceased lady, who was under pressure from her creditors, had initially gone away from her house along with her daughter, on 18/12/2015, leaving a suicide note stating that she was leaving her house, with a view to commit suicide, on account of harassment of the creditors. However, she came back on 25/2/2016."

(2.) On 30/8/2016, the deceased is said to have committed suicide after writing a suicide note giving a list of creditors who are said to have been harassing her for return of their money and that she was committing suicide as she was unable to bear the harassment of these creditors. The petitioners are also mentioned in the said suicide note.

(3.) The investigating officer after completion of investigation has filed a charge-sheet under Sec. 306 r/w. 34 of Indian Penal Code and the same has been taken cognizance by the Additional Junior Civil Judge at Chilakaluripet, Guntur District as P.R.C.No.30 of 2017. A perusal of the charge-sheet would show that the petitioners have been including as accused on the ground that the deceased had included the names of the accused, in her suicide note, as the persons who are harassing her for repayment of their money. The petitioners have approached this Court, by way of the present of Criminal Petition, for quashing the same.