T BRAHMANANDAM Vs. STATE OF A P

JUDGEMENT

(1.) Both these criminal petitions are filed by the petitioners to quash Crime No.21 of 2005 on the file of Markapur Rural Police Station registered against them for the offence under Section 306 IPC.

(2.) It is the case of the petitioners that one B. Ananta Satyanarayana Rao, who was working as Assistant Secretary of Markapur Gram Panchayat, committed suicide on 28-3-2005 and a letter was found in the pocket of the deceased which contains the allegation that the petitioner in Crl.P.No.2306 of 2005 (Accused No.l) had been harassing him by getting petitions filed against him and as such, he lost his mental peace and in furtherance of that he committed suicide.

(3.) The petitioner in Crl.P.No.2306 of 2005 is a practicing advocate at Markapur appearing in a number of civil and criminal cases. He issued several legal notices to the deceased for his alleged illegal acts and at the instance of a retired teacher, who was alleged to have been cheated by the deceased, the petitioner filed a private complaint in C.C. No. 130 of 2004 on the file of the Judicial First Class Magistrate's Court, Markapur, against the deceased for the offence under Section 420 I.P.C. and the same is pending. On behalf of one Smt. Ch. Satyavathi and others, the petitioner also filed E.P.No.57 of 2001 on the file of the Senior Civil Judge, Markapur, against the deceased for arrest for realisation of money decree.