B. NAGAMANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/A3 in S.C.No.21 of 2022 on the file of the District and Sessions Judge, Mahabubnagar for the offences under Ss. 498-A and Sec. 306 of IPC.

(2.) Petitioner along with three others are being prosecuted for the offense under Ss. 306 of IPC for the reason of A1's wife committing suicide. This petitioner is the sister of A1 and for the reason of deceased having illicit intimacy with A4, this petitioner and two others allegedly picked up quarrel with the deceased and admonished her. For the reason of continuing illicit intimacy with A4, the petitioner and A1 & A2 were harassing her physically and mentally. Further, the allegation against A4 is that he forced the deceased to divorce A1 and get married to her. Accordingly, the police filed charge sheet stating that in the said circumstances of the deceased having relationship with A4, she was harassed for which reason the deceased committed suicide.

(3.) Learned counsel appearing for the petitioner would submit that even accepting the prosecution case, no offence is made out under Sec. 498-A and Sec. 306 of IPC. The reason is that admonishing wife not to carry on with illicit intimacy with another man cannot be said to be abetting suicide or harassing her. For the said reason, the proceedings against the petitioner have to be quashed.