PONNURU VENKATA SRIHARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused No.2 in S.C.No.250 of 2021 on the file of Assistant Sessions Judge, Peddapalli for the offence under Sec. 306 r/w 34 of IPC.

(2.) One E.Ramesh(deceased) was working as DLMT (District Level Monitoring Team) in education department at Sarva Siksha Abhiyan, Peddapalli and promoted as Sectorial Officer on 10/1/2019 and worked for one month in the said position at Peddapalli. A1, J.Padma, GCDO (Girl Child Development Officer) was constantly abusing him and also asked him to work as DLMT, though he was promoted and was harassing over a period mentally and threatened him. Three months prior to the death, the deceased went and met this petitioner/A2, who was working as ASPD (Additional State Project Director). On seeing the deceased, he questioned "Nuvvena Ramesh" (are you Ramesh) and also asked him "ikkadiki Gaddi peeka vachava" (have you come here to pluck grass). In view of the same, the deceased allegedly felt insulted when A1 was harassing him and also when he met this petitioner, the petitioner humiliated him.

(3.) On 9/8/2019, the deceased committed suicide by drowning in Godavari River. A hand hag was found which belonged to the deceased and in the hand bag, a suicide note was found. In the said suicide note, it was written that A1, who was working as GCDO was harassing him without giving him the Sectorial Officer post which was vacant though the deceased was eligible. A1 was responsible for ensuring that the deceased did not get the post though he had the requisite qualification. It is further stated in the suicide note that nearly seven months prior to death A1 was abusing him every day on one pretext or the other. It is further alleged that A1 was having illicit affair with A2.