VENUKUMAR REDDY Vs. STATE OF TELENGANA

JUDGEMENT

(1.) Heard Sri Dharmesh D.K.Jaiswal learned counsel for the petitioner as well as learned Assistant Public Prosecutor. Despite service of notice, respondent No.2 has not appeared.

(2.) Seeking the Court to quash the proceedings that are initiated against the petitioner who is arrayed as accused in Crime No.95 of 2022 of Rajapet Police Station, the present Criminal Petition is filed.

(3.) The allegation that is leveled against the petitioner is that he abated the husband of the respondent No.2 to commit suicide and thereby committed the offences punishable under Sec. 306 IPC and Sec. 3(2)(V) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. The facts of the case as narrated in the complaint in nutshell are that the defacto complainant and her husband borrowed Rs.5,00,000.00 from the petitioner-accused. Subsequently, the petitioner-accused gave another sum of Rs.5,00,000.00 to them. In consideration of the payment of the said amount, the petitioner-accused requested the 2nd respondent/defacto complainant and her husband to give their land to him. On that steps were taken for getting the land surveyed. But due to health problems, the surveyor did not turn up. The 2nd respondent/defacto complainant and her husband informed the petitioner-accused that they would hand over the land after getting measured with the surveyor. But the petitioneraccused starting threatening them over phone and also send some mediators. The husband of the 2nd respondent/defacto complainant could not digest those acts and therefore committed suicide by hanging.