GURUVOJU NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A1 to A5 to quash the proceedings against them in P.R.C.No.12 of 2022 on the file of Judicial First Class Magistrate, Thungathurthy and also subsequent proceedings after committal of the case to Sessions Court at Suryapet. The offences alleged against the petitioners are under Ss. 498-A, 304 (B), 201 r/w.34 of the Indian Penal Code.

(2.) Heard both sides and perused the record.

(3.) Briefly, the case of the prosecution is that on 17/8/2019, the daughter of the 2nd respondent who was married to 1st petitioner died by committing suicide. On the very same day, a complaint was registered under Sec. 174 of Cr.P.C. as suspicious death and registered as Crime No.93 of 2019. On 17/8/2019 inquest panchanama was held and the father of the deceased informed that the deceased committed suicide for the reason of acute stomach pain.