LAWS(APH)-2008-6-39

TADIKAMALLA BRAHMANANDAM Vs. STATE OF ANDHRA PRADESH

Decided On June 13, 2008
TADIKAMALLA BRAHMANANDAM Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This criminal petition is filed by the petitioner accused, an advocate, seeking to quash the order dated 5.1.2007 in Criminal Revision Petition No.52 of 2005 passed by the learned VI Additional District and Sessions Judge, Markapur confirming the order dated 20.7.2006 in Criminal M.P. No.236 of 2002 in SC No.363 of 2002 passed by the learned Assistant Sessions Judge, Markapur.

(2.) Heard the learned Counsel for the petitioner and the learned Additional Public Prosecutor and perused the material on record

(3.) A woman by name Smt. Balavani committed suicide on the midnight of 16.8.2000 by setting fire to herself and by jumping into a well in the backyard of her in-laws house. Before committing suicide, she was in bedroom along with her husband. She also left a suicide note saying that she has committed mistake, therefore she is comrnittiiig suicide. Husband of the deceased gave complaint to the police stating that the deceased committed suicide. Ten days thereafter, father of the deceased gave a report alleging that deceased told him that the petitioner developed illegal intimacy with her and harassed her with regard to the same, therefore she committed suicide. On the above material, case was taken up under Section 306 IPC against the petitioner.