KATAKAM NAGARJUNA, NANI Vs. PARIMI CHIRANJEEVI

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against petitioner/A2 in S.C.No.447 of 2017 pending on the file of VII Additional Senior Civil Judge, R.R.District at L.B.Nagar.

(2.) The case of the prosecution is that two girls namely Mounika and Soumya committed suicide by leaving suicide notes. On the basis of the same, police investigated into deaths of both the girls and laid charge sheets against this petitioner arraying him as A2 and four others.

(3.) According to the prosecution case, the deceased girl namely Mounika and this petitioner were having affair and in love with one another. They decided to marry. However, parents of the petitioner reprimanded him and marriage could not take place since the petitioner and the deceased girl Mounika belong to two different castes. They were together for a period of three years and also had physical relationship. A1 was aware of the said affair between A2 and the deceased Mounika and wanted to break their affair. In the month of April, 2016, the petitioner was engaged to someone else. Then the petitioner obtained bond from Mounika wherein she assured that she will not give any trouble to the petitioner and will not create any problems with regard to their earlier relationship. A1 signed on the bond as a witness. Then A1 took advantage of the breakup in between this petitioner and Mounika and became friendly with Mounika as both A1 and Mounika belong to same Brahmin caste. A1 proposed and wanted to marry her. A1 maintained an affair and had physical relationship with the deceased Mounika. Meanwhile, the petitioner's parents performed the marriage of the petitioner with another girl. On 4/8/2016, unable to bear the situation, the deceased Mounika committed suicide by leaving suicide note, which is extracted hereunder: