KYLA LAKSHMA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused in PRC No.30 of 2022 on the file of XIV Additional Metropolitan Magistrate, Medchal-Malkajgiri District at Kukatpally.

(2.) It is the case of the prosecution that the sister of the 2nd respondent committed suicide by swallowing four or five types of different tablets. The 2nd respondent lodged the complaint stating that the reason for her committing suicide was not known and there is no suspicion about anybody regarding the death.

(3.) The police, during the course of investigation, on examination of witnesses L.Ws.4 and 5, who are the friends of the deceased, found that this petitioner and the deceased were friends and lovers since ten years. This petitioner had promised the deceased that he would marry her and they were in relation over the said period. However, the petitioner had cheated the deceased and after going around with her for ten years, he got engaged with another girl and got married. Unable to bear the said trauma of the petitioner marrying another woman by cheating the deceased, the deceased committed suicide. The police filed charge sheet against the petitioner for the offences under Ss. 417, 420 and 306 of IPC.