NUTHAN KUMAR JAKKULA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioner-accused seeking to quash the proceedings against him in Spl.S.C.No.12 of 2023 on the file of the learned Additional Senior Civil Judge-cum-Assistant Sessions Judge, Medchal-Malkajgiri District at Medchal (for short 'trial Court'), registered for the offence under Sec. 306 of the Indian Penal Code (for short 'IPC').

(2.) Heard Mr. G.Ravi Chandran, learned counsel for the petitioner and Mrs. S.Madhavi, learned Assistant Public Prosecutor appearing for the respondent-State. Inspite of service of notice, there is no representation for respondent No.2. Perused the record.

(3.) The case of the prosecution, in brief, is that the petitioner and deceased are in relationship since 15 years and both of them intended to marry. Later, when the petitioner refused to marry her, the deceased committed suicide by hanging.