[Cites 20, Cited by 0]
Karnataka High Court
Mrs. Kanyakumari vs State Of Karnataka on 11 February, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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CRL.P No. 2305 of 2024
C/W WP No. 32981 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 2305 OF 2024
C/W
WRIT PETITION NO. 32981 OF 2024 (GM-RES)
IN CRL.P No. 2305/2024
BETWEEN:
1. MRS. KANYAKUMARI
W/O MURALI
AGED ABOUT 31 YEARS,
RESIDING AT BAIYYANAPALYA,
THALAGATTAPURA,
BENGALURU DISTRICT,
KARNATAKA - 560 109.
Digitally signed
by SANJEEVINI 2. MR. MURALI S.,
J KARISHETTY
Location: High S/O SEENAPPA,
Court of AGED ABOUT 35 YEARS,
Karnataka
RESIDING AT BAIYYANAPALYA
TALAGATTAPURA
BENGALURU DISTRICT
KARNATAKA - 560 109.
...PETITIONERS
(BY SRI DILIP KUMAR I.S., ADVOCATE)
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CRL.P No. 2305 of 2024
C/W WP No. 32981 of 2024
HC-KAR
AND:
1. STATE OF KARNATAKA
BY KANAKAPURA RURAL POLICE
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX,
BENGALURU - 560 002.
2. MRS. GAYITHRAMMA
W/O VENKATESH,
AGED ABOUT 40 YEARS,
RESIDING AT RAMPURA VILLAGE,
HAROHALLI HOBLI,
KANAKAPUR TALUK,
RAMANAGARA
KARNATAKA - 562 117.
...RESPONDENTS
(BY SRI B.N.JAGADEESHA, ADDL.SPP FOR R-1;
SRI V.S.HEGDE, ADVOCATE FOR R-2)
THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO a. SET
ASIDE THE ORDER DATED 17.07.2023 BY THE II ADDITIONAL
CIVIL JUDGE AND J.M.F.C., KANAKAPURA IN C.C.NO.840/2023
TAKING COGNIZANCE OF THE OFFENCE P/U/S 498A, 306 AND
504 OF IPC AGAINST THE PETITIONERS PRODUCED AS
ANNEXURE-A; b. SET ASIDE THE ORDER DATED 07.12.2023
IN S.C.NO.5067/2023 BY THE II ADDITIONAL DISTRICT AND
SESSIONS JUDGE, KANAKAPURA AGAINST THE PETITIONERS
REGISTERED BY THE SESSIONS CASE AGAINST THE
PETITIONERS FOR THE OFFENCES P/U/S 498A, 504 R/W 34 OF
IPC PRODUCED AS ANNEXURE-B.
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CRL.P No. 2305 of 2024
C/W WP No. 32981 of 2024
HC-KAR
IN WP NO. 32981/2024
BETWEEN:
1. MR. VENKATESH,
S/O. VENKATAARAMANAIAH
AGED ABOUT 56 YEARS.
2. MRS. GAYATRI @ GAYATHRAMMA,
W/O. VENKATESH
AGED ABOUT 46 YEARS.
3. MR. DHARSHAN @ DARSHAN R.V.
S/O VENKATESH
AGED ABOUT 26 YEARS
SL.NO.1 TO 3 ARE R/AT
NO.65/C, AVAREMALA RAMPURA, AVAREMALA,
KARIKALDODDI, RAMANAGAR,
KARNATAKA - 562 112.
4. MRS. VASANTHA @ VASANTHAMMA,
W/O. RAMAKRISHNA
AGED ABOUT 61 YEARS
R/AT NO.52, HUNASE MARADA DODDI,
GANALU, RAMANAGAR,
KARNATAKA - 562 117.
5. MR. SUNDRA @ SUNDAR,
S/O. NARAYANAPPA
AGED ABOUT 51 YEARS,
R/AT HUNASEMARADADODDI,
GANALU, RAMANAGAR,
KARNATAKA - 562 117.
...PETITIONERS
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CRL.P No. 2305 of 2024
C/W WP No. 32981 of 2024
HC-KAR
(BY SRI V.S.HEGDE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY KAGGALIPURA (RAMANAGARA SUB-DIVISION)
POLICE STATION,
REPRESENTED BY ITS
PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
2. MRS. KANYAKUMARI,
W/O MURALI,
AGED ABOUT 30 YEARS,
R/ AT NO.93, MADDURAMMA TEMPLE ROAD,
VAJARAHALLI, THALAGHATTAPURA,
UTTARAHALLI HOBLI,
BENGALURU SOUTH, KARNATAKA
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI B.N.JAGADEESHA, ADDL.SPP FOR R-1;
SRI DILIP KUMAR I.S., ADVOCATE FOR R-2)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
INDIAN CONSTITUTION OF INDIA READ WITH SECTION
482 OF CR.P.C., PRAYING TO QUASHING THE FIR AND
COMPLAINT REGISTERED IN CRIME NO. 0306/2022 DATED
10/08/2022 REGISTERED BY THE RESPONDENT
KAGGALIPURA RAMANAGARA SUB-DIVISION POLICE
STATION (ANNEXURE-A AND B), WHICH IS RECEIVED BY
THE LEARNED 2ND ADDL. CJM COURT, BANGALORE RURAL
DISTRICT IMPUTING ALL THE PETITIONERS HEREIN FOR
THE OFFENCE PUNISHABLE UNDER SECTIONS 306 AND
149 OF IPC, 1860 IN SO FAR PETITIONER CONCERNED;
QUASHING THE CHARGE SHEET REGISTERED IN SC NO.
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CRL.P No. 2305 of 2024
C/W WP No. 32981 of 2024
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81/2023 DATED 28/12/2022 REGISTERED BY THE
RESPONDENT KAGGALIPURA RAMANAGARA SUB-DIVISION
POLICE STATION (ANNEXURE-D), WHICH IS RECEIVED BY
THE LEARNED PRL. DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL IMPUTING ALL THE PETITIONERS
HEREIN FOR THE OFFENCE PUNISHABLE UNDER SECTIONS
306 AND 149 OF IPC, 1860.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Heard Sri V.S.Hegde, learned counsel appearing for
petitioners in W.P.No.32981 of 2024 and for respondent No.2 in
Crl.P.No.2305 of 2024, , Sri B N Jagadeesha, learned Additional
State Public Prosecutor appearing for respondent No.1, in both
the petitions and Sri Dilip Kumar I.S., learned counsel
appearing for respondent No.2 in W.P.No.32981 of 2024 and
for petitioners in Crl.P.No.2305 of 2024.
W.P.NO.32981 OF 2024:
2. This petition is preferred seeking to quash the FIR in
Crime No.306 of 2022 and the charge sheet registered in
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S.C.No.81 of 2023 for the offences punishable under Sections
306 and 149 of the IPC. The 2nd respondent is the complainant
and also the 1st petitioner in the companion petition.
3. Facts in brief, germane, are as follows:
It is the case of the prosecution that on 10-8-2022 at
11.00 p.m., the brother and mother of the complainant commit
suicide. The acts of the law falls upon these petitioners alleging
them to have abetted the commission of such suicide. The
backdrop of the commission of suicide is the institution of
proceedings for offence punishable under Section 498A of the
IPC, as the family dispute was subsisting between the parties.
The complaint comes to be registered by the 2nd respondent on
10-08-2022 alleging the offences punishable under Section 306
and 149 of the IPC, which becomes a crime in Crime No. 306 of
2022. The petitioners/accused no. 2 to 6 and the deceased -
Dhanuja who is the wife of the deceased Raju are arraigned as
accused in the said crime. The police conduct investigation and
file a charge sheet and the matter is presently pending before
the Court of Sessions in SC No. 81 of 2023. Filing of the charge
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sheet is what has driven the petitioners to this Court in the
subject petition. This forms the fulcrum of the subject petition.
CRL.P.NO.2305 OF 2024:
4. This petition is by accused No.1 who is the complainant
in the companion petition and accused No.2 who is her
husband, calling in question registration of a crime by the
mother of the deceased Dhanuja, in Crime No.180 of 2022,
registered pursuant to registration of a complaint on
20-08-2022, for the offences punishable under Sections 306,
498A, 504 and 34 of the IPC. The daughter of the complainant
is said to have committed suicide due to the alleged verbal
abuse of the petitioner No.1, stating that the deceased -
Dhanuja was the reason for the death of her brother and
mother. The police conduct investigation and file a charge
sheet. The concerned court takes cognizance of the offences
under Sections 306, 498A and 504 the IPC and the matter is
committed to the Court of Sessions wherein a case in
S.C.No.5067 of 2023 is registered. It is this order of taking
cognizance and initiation of further proceedings before the
Court of Sessions which has driven the petitioners to this Court
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in the subject petition. This forms the fulcrum of the subject
petition.
5. Therefore, there are three deaths in these two cases
i.e., the mother and brother, of the complainant in
W.P.No.32981 of 2024 and the daughter, of the complainant in
Crl.P.No.2305 of 2024, who is the wife of the deceased Raju in
the companion petition.
6. The issue is who has abetted whom in commission of
suicide, for this Court to permit the trial if any to be conducted.
Since the entire issue has now sprung from the registration of
the complaint in these respective cases, I deem it appropriate
to notice the complaints that led to the registration of the
respective crimes as afore-quoted in both these cases.
W.P.No.32981 of 2024:
"ರವ ೆ:
ಾ ಾ ಾ ಯವ ೆ
ಕಗ ೕಪ ರ ೕ ಾ ೆ
ಾಮನಗರ ೆ
ಇಂದ:
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hಾC ಲವಲ ಎಂದು <ೈದಳl #ಾನು ಏ ೆ ಈ ೕ" <ೈಯುE"Eaಾ ಅನೂ$ನ$.ಾV ಸಂhಾರ
&ಾi ೊಂಡು Oೋಗಲು ಬುN0.ಾದ Oೇ(Wೆನು. ಅ"E ೆ ಸಣHಪ ಟ; @kಾರಗ( ೆ ಅವರ
ಮ#ೆಯವರ ಕuೆಯವ ೆ ೕL &ಾi ಅವರ ತಂWೆaಾದ .ೆಂಕ2ೇJ BಾC ಾC"!
ತಮ1 ದಶ*L ಅ x ವಸಂತಮ1 ಮತುE &ಾವ ಸುಂದರ ರವರನುA ಮ#ೆಯ ಬ(
ಕ ೆCe ೊಂಡು ನನA ಅಣH ಮತುE BಾC Sೕ ೆ ಜಗಳ &ಾi Wೈ_ಕ.ಾV ಮತುE
&ಾನeಕ.ಾV Mರುಕುಳ jೕಡು"Eದ0 @kಾರವನುA ಅಣH ಾಜು ನನA ಬ( Oೇ( ೊಂiದ0ನು.
ನಂತರ ಅ"E ೆ ಸು&ಾರು 1 "ಂಗಳವ ೆ ೆ ಸಂhಾರ &ಾi ನನA ಅಣH ಮತುE BಾC Sೕ ೆ
ಜಗಳ &ಾi ೊಂಡು ಪ ನ: ಮ#ೆಯನುA tಟ; .ಾಪಸುf ತವರು ಮ#ೆ ೆ Oೊರಟು Oೋದಳl
ನನA ಅ"E ೆ ನನA ಅvಣ ಮತುE BಾCಯವ ೆ jಮ1 ಸುಮ1#ೆ tಡುವ Nಲ #ಾನು ಮ_Uಾ
ಆ•ೕಗ ೆT ೕ ಇ ಾ€ೆ ೆ ದೂರು jೕi jಮ1ನುA yೈ ೆ ಕಳl_ಸುವ WಾV jಮ1ನುA
ಬದುಕಲು tಡುವ Nಲ.ೆಂದು <ೆದ ೆ Oಾಕು"Eರುವ @kಾರಗಳನುA ನನA ಅಣH ನನ ೆ "(eದು0
#ಾನು ಸ&ಾ•ಾನ &ಾiWೆ0ೕನು.
N#ಾಂಕ:9-8-2022ರಂದು ಾಮನಗರNಂದ aಾ ೋ ೕಸರು ನನA ಅಣHj ೆ
ೕL &ಾi Oೆಂಡ" ಧನುಜ @ ಾವ$ರವರು ದೂರು jೕiರುವ @kಾರದ @kಾರ ೆ ೆ
ಬರ<ೇ ೆಂದು "(eದ0ರು. N#ಾಂಕ: 10-08-2022 ರಂದು ಸಂyೆ 7-55 ಗಂ2ೆಯ ನನA
ಅ"E ೆ ಧನುಜ @ ಾವ$ ೕL &ಾi jಮ1ಣH #ೇಣು OಾM ೊಳl6ವ WಾV Oೇಳl"EWಾ0#ೆ.
OೋV #ೋಡು ಎಂದು Oೇ(ದಳl. ಕೂಡ ೇ #ಾನು ನಮ1 BಾC ><ೈ3 ನಂಬ‚ ೆ
ೕL &ಾi ಅಣH ಎ Wಾ0#ೆ #ೋi ೕL &ಾuೋ ಎಂದು Oೇ(Wೆನು. ನಂತರ ನನA
ತಆC ಪ ನಃ ನನ ೆ ೕL &ಾi ನನA ಕ„ೆ ಮುVBೋ ಎಂದು Oೇ( ೕL ಅನುA ಕ...
&ಾiದರು. ನಂತರ #ಾನು ೕL &ಾiWಾಗ ನಮ1 BಾC ೕL Bೆ ೆಯ ಲ ನಂತರ
ಮ#ೆಯ ಅಕTಪಕTದವ ೆ ೕL &ಾi ನನA ಅಣH ಮತುE BಾC ಎ Wಾ0 ೆಂದು #ೋಡಲು
Oೇ( #ಾನು ಸಹ ಅ ೆ ಾ"! 8-30 ಗಂ2ೆ ೆ ನನA ಗಂಡ#ೊಂN ೆ ಮ#ೆಯ ಬ( ಬಂWಾಗ
ಅ ೆ ಮ#ೆಯ ಅಕTಪಕTದವರು ಸಹ ಮ#ೆಯ ಬ( ಬಂNದು0, ಮ#ೆಯ ಧನದ ೊR; ೆ ೆ OೋV
#ೋಡ ಾV ನನA ಅಣH ಾಜು ಮತುE ನನA BಾC ೌರಮ1 ಇಬ]ರೂ ಸಹ #ೇಣು
OಾM ೊಂiರುವ ದನುA ಕಂಡು Mರು† ೊಂuಾಗ ಅಲWೆ ನಮ1 ಅBೆE †ನAಮ1 ಅBೆE ಮಗಳl
ಸು‡ತ! ನನA ಗಂಡ ಮತುE ಇತರರು hೇ ಇನುA ೕವ ಇರಬಹುWೆಂದು "(ದು #ೇಣು ಹಗವನುA
ೊಯು0 ೆಳ ೆT ಇ(eದು0 ಅ ೆ ಬಂದ 108 ಅಂಬು ೆನf eಬ]ಂNಯವರನುA ಪ ೕ e ಅvಣ
ಮತುE BಾC ಇಬ]ರು ಮೃತಪR;ರುವ ದನುA "(eದರು.
ನಂತರ ಅಣHನ yೇಬನುA ಪ ೕ ಸ ಾV ಎರಡು ಪತ! ಇದು0 ಇದರ ತನA hಾ@ ೆ
1) ಧನುಜ 2) .ೆಂಕ2ೇಶ 3) ಾC"! 4) ದಶ*L 5) ವಸಂತಮ1 ಮತುE 6) ಸುಂದರ
ರವರುಗ¼É ಾರಣ ೆಂದು ಇವರು Wೈ_ಕ ಮತುE &ಾನeಕ MರುಕುಳNಂದ hಾಯು"Eರು.ಾV
ನನA hಾ@ ೆ ದಯ@ಟು; ನನ ೆ #ಾ$ಯ ಒದVe ೊi ಎಂದು ಬ ೆNರುವ ಪತ!.ಾVರುBೆE.
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ನನA BಾC ೌರಮ1 ಮತುE ಅಣH#ಾದ ಾಜುರವರು 1) ಧನುಜ 2) .ೆಂಕ2ೇJ 3)
ಾC"! 4) ದಶ*L 5) ವಸಂತಮ1 ಮತುE 6) ಸುಂದರ ರವರು jೕಡು"Eದ0 Wೈ_ಕ ಮತುE
&ಾನeಕ _ಂhೆಯನುA Bಾಳ ಾರWೆ ನನA ಅಣH uೆˆ #ೋ... ಬ ೆNಟು; N#ಾಂಕ: 10-08-
2022 ರಂದು ಸಂyೆ 7-50 ಗಂ2ೆCಂದ 8 ಗಂ2ೆಯ ಸಮಯದ ಮ#ೆಯ ಧನದ
ೊR; ೆಯ ೕRನ Sೕ ಾ]ಗದ ಕಂt ೆ ಹಗNಂದ #ೇಣುOಾM ೊಂಡು ಮೃತಪR;ದು0
ತದನಂತರ ನನA BಾC ೌರಮ1 ರವರು ಮಗ ಾಜು #ೇಣು OಾM ೊಂಡು ಮೃತಪR;ದು0
ತದನಂತರ ನನA BಾC ೌರಮ1 ರವರು ಮಗ ಾಜು #ೇಣು OಾM ೊಂಡು
ಮೃತಪR;ರುವ ದನುA ಕಂಡು SೕಲTಂಡವರ Wೈ_ಕ ಮತುE &ಾನeಕ _ಂhೆಯನುA Bಾಳ ಾದ ೆ
ಮತುE ಮಗ #ೇಣುOಾM ೊಂiರುವ ದನುA ಮನ:#ೊಂದು ಇವರು ಸಹ ಅಣHನ #ೇಣು
OಾM ೊಂiದ0 ಪಕTದ rೕ #ೇಣು OಾM ೊಂಡು ಮೃತಪR;ರುBಾE ೆ."
(sic)
Crl.P.No.2305 of 2024:
"ರವ ೆ,
ಆರ‰ಕ ಉಪj ೕ‰ಕರು
ಾ!&ಾಂತರ ೕ ಾ ೆ
ಕನಕಪ ರ
ಇಂದ
ಾCತ!ಮ1 ೋಂ .ೆಂಕ2ೇJ
40 ವಷ*, ಭಣ ಗರು, ವ$ವhಾಯ
ಾಂಪ ರ ಾ!ಮ
Oಾ ೋಹ(6 Oೋಬ(, ಕನಕಪ ರ
#ಾನು SೕಲTಂಡ @Uಾಸದ .ಾಸ.ಾVರುBೆEೕ#ೆ. ನಮ ೆ 01 #ೇ ಧನುyಾ V R,
02 #ೇ ದಶ*L V R ಎಂದು ಇಬ]ರು ಮಕT(ರುBಾE ೆ. ನನA ಮಗಳl ಧನುyಾಳನುA ಈ ೆ 4
ವಷ*ಗಳ _ಂWೆ ಊNZಾಳ$ ಾ!ಮದ ಾಮಣ$ರವರ ಮಗ ಾಜುರವ ೆ ೊಟು;
ಮದು.ೆ&ಾiದು0, ಅವ ೆ 01 #ೇ. ಾವtå, 02 #ೇ ನೂತL ಎಂದು ಇಬ]ರು
ಮಕT(ರುBಾE ೆ. ನನA ಮಗಳl ಧನುyಾ ೆ ಸಂhಾರದ @kಾರ.ಾV ಅವರ ಅBೆE ೌರಮ1,
#ಾNj ಕ#ಾ$ಕು&ಾ , ಅವರ ಗಂಡ ಮುರು(ರವರು Bೊಂದ ೆ jೕಡುBಾE ೆಂದು ನನ ೆ
Oೇ(ದ0ಳl, ಈ @kಾರ.ಾV #ಾನು ಸಹ ನಮ1 tೕಗರು ೌರಮ1ರವರ yೊBೆ
&ಾತ#ಾizÉÝನು. ನಂತರದ ನನA ಅ(ಯ ಾಜುರವರು ನನA ಮಗಳನುA <ೇ ೆ ಮ#ೆ &ಾi
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ಕ ೆದು ೊಂಡು OೋಗುBೆEೕ#ೆಂದು Oೇ( ನನA ಮ#ೆ ೆ ಈ ೆ 2 "ಂಗಳ _ಂWೆ ತಂದುtR;ದ0ರು.
ಆ ಾ ೆ ŠೕL &ಾi ನನA ಮಗಳ yೊBೆ &ಾತ#ಾಡು"Eದ0ರು. ನಂತರ ಈ ೆ ಒಂದು "ಂಗಳ
_ಂWೆ ಕಸ<ಾ Oೋಬ(, ಹುಣhೆಮರದWೊiw ಾ!ಮದ ನನA BಾC ವಸಂತಮ1ರವರ
ಮ#ೆಯ ಊರಹಬ] ೊTಂದು OೋVದ0ಳl. ನನA BಾC ಸ‹ಲŒ Nನ ಇ ೇ ಇರ ನಂತರ
ಅವಳನುA ಕಳl_ಸುBೆEೕ#ೆಂದು "(eದರು. ನಂತರ ನನA ಮಗಳl ನನ ೆ ಕ ೆ &ಾi, ನನA ಗಂಡ
ಾಜುರವರು ಮ#ೆ ೆ ಕ ೆದು ೊಂಡು Oೋಗು ಎಂದ ೆ ಏ#ೇ#ೋ ಾರಣ OೇಳlBಾE ೆ,
ಸ aಾV &ಾತ#ಾಡು"Eಲ ಎಂದು Oೇ(ದಳl, #ಾನು ಸಹ ಕ ೆ &ಾiWಾಗ ಬರುBೆEೕ#ೆ ಸ‹ಲŒ
Nನ ಎಂದು ನನA ಅ(ಯ Oೇಳl"Eದ0 ಆದ ೆ ಬರು"Eರ ಲ, ಈ @kಾರ.ಾV ನನA ಮಗ(ಗೂ
ನನA ಅ(ಯ ಾಜು ೆ ಜಗಳ.ಾV ಮ#ೆ ೆ ಕ ೆದು ೊಂಡು Oೋಗು"Eಲ Oಾಗೂ ಸಂhಾರದ
@kಾರ.ಾV Bೊಂದ ೆ ೊಡು"Eರುವ ಬ ೆ N#ಾಂಕ: 08.08.2022 ರಂದು ಾಮನಗರದ
ಮ_Uಾ ೕ ಾ ೆ ೆ ಅBೆE ೌರಮ1, ಗಂಡ ಾಜು, #ಾNj ಕ#ಾ$ಕು&ಾ ರವರ Sೕ ೆ
ದೂರು ¤ÃrzÀÄÝ, ಾ ೆಯ ಕ ೆe &ಾತ#ಾಡುBೆEೕ.ೆಂದು "(eದರು. ನಂತರ N#ಾಂಕ:
10.08.2022 ರಂದು ಾ"! ZೇUೆಯ ನಮ1 tೕಗರು ೌರಮ1 ಮತುE ಅ(ಯ ಾಜುರವರು
#ೇಣು OಾM ೊಂಡು ಮೃತಪಟ; @kಾರ Bೆ(Cತು. ಈ @kಾರವನುA #ಾವ <ೆ( ೆ OೇUೆ= ೕಣ
ಎಂದು ನನA ಮಗ( ೆ Oೇ(ರ ಲ, ನಂತರ N#ಾಂಕ: 11.08.2022 ರಂದು <ೆ( ೆ 8-30
ಗಂ2ೆ ಸಮಯದ ನಮ1 BಾC ನನ ೆ ಕ ೆ &ಾi jನA ಮಗಳl ಧನುyಾ @ಷ hೇವ#ೆ
&ಾiWಾ0U ೆ #ಾವ ಕನಕಪ ರ ಸ ಾ* ಆಸŒBೆ! ೆ ಕ ೆದು ೊಂಡು Oೋಗು"EWೆ0ೕ.ೆ ಬjA ಎಂದು
"(eದರು, ನಂತರ #ಾನು ಕನಕಪ ರ ಆಸŒBೆ! ಬ( OೋV #ೋಡ ಾV @kಾರ jಜ.ಾVತುE.
ನಂತರ ನನA ಮಗಳನುA Oೆ†qನ †MBೆf ಾV ಚಂದ!ಮ1 ದaಾನಂದ hಾಗ‚ ಆಸŒBೆ! ೆ
Wಾಖಲು &ಾizÉವ , ನಂತರ ನನA ಮಗಳ ಬ( @kಾರ &ಾiWಾಗ N#ಾಂಕ
10.08.2022ರಂದು <ೆಳ ೆ 8-00 ಗಂ2ೆ ಸಮಯದ ನನA #ಾNj ಕ#ಾ$ಕು&ಾ ರವರು ನನA
ಮಗ( ೆ ಕ ೆ &ಾi ನನA BಾC ೌರಮ1 ಮತುE ಅಣH ಾಜುರವರು hಾಯಲು jೕ#ೇ ಾರಣ,
ಸೂUೆ ಮುಂuೆ, jೕನು ನನA ಅಣH ¸ÀvÀÛ Sೕ ೆ jೕನು aಾ ೆ ಬದುMN0ೕaಾ jೕನು hಾಯು
jನ ೆ hಾಯಲು #ಾ#ೇ @ಷ ತಂದು ೊಡುBೆEೕ#ೆ, <ೇಗ hಾಯು ೆಟ; ಮುಂuೆ, ಇಲ #ಾ#ೇ
jನAನುA hಾCಸುBೆEೕ#ೆಂದು ಅ.ಾಚ$.ಾV <ೈದು ಗ ಾ2ೆ &ಾiದ0ಳl, ಅವಳ ಗಂಡ
ಮುರು(ಯು ಸಹ jೕ#ೇ ೌರಮ1 ಮತುE ಾಜು hಾ@ ೆ ಾರಣ ಎಂದು ನನ ೆ ಅ.ಾಚ$.ಾV
<ೈದರು ಎಂದು "(eದಳl. N#ಾಂಕ: 10.08.2022 ಂದ N#ಾಂಕ: 19.08.2022 ರವ ೆ ೆ
ದaಾನಂದ hಾಗ‚ ಆಸŒBೆ!ಯ ನನA ಮಗಳl ಧನುyಾ ೆ †MBೆf ೊieದು0, N#ಾಂಕ:
20.08.2022 ರ ಮುಂyಾ#ೆ 12-45 ಗಂ2ೆ ಸಮಯದ , ನನA ಮಗಳl ಧನುyಾ †MBೆf
ಪಲ ಾ aಾಗWೇ ಮೃತಪಟ; @kಾರವನುA .ೈದ$ರು "(eದರು.
ನನA ಮಗಳl ಧನುyಾ ೆ ಅವಳ #ಾNj ಕ#ಾ$ಕು&ಾ Oಾಗೂ ಅವಳ ಗಂಡ
ಮುರು(ರವರು ೌರಮ1 ಮತುE ಾಜುರವರು ಮೃತಪಟ; @kಾರ.ಾV ಅ.ಾಚ$.ಾV <ೈAiÀÄÄÝ
ಗ ಾ2ೆ &ಾi, hಾಯಲು ಪ!kೋದ#ೆ jೕiರುBಾEU ೆ. ನನA ಮಗಳl ಧನುyಾ ಕ#ಾ$ಕು&ಾ ,
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HC-KAR
ಮುರು(ರವರ ಾಟವನುA Bಾಳ ಾರWೇ @ಷ hೇವ#ೆ &ಾi, †MBೆf ಪಲ ಾ aಾಗWೇ
ಮೃತಪR;ರುBಾEU ೆ. ಆದ0 ಂದ ನನA ಮಗಳ hಾ@ ೆ ಾರಣ.ಾದ ಕ#ಾ$ಕು&ಾ ಮತುE
ಮುರು(ರವರ Sೕ ೆ ಾನೂನು ಕ!ಮ ಜರುVಸ<ೇ ೆಂದು ೋರುBೆEೕ#ೆ."
The complaints then become the ground for investigation. The
investigation leads to filing of the charge sheet in both these
cases. The summary of the charge sheet filed in Crime No.306
of 2022 in W.P.No.32981 of 2024, as obtaining in column
number 17 reads as follows:
"17. ೇeನ ಸಂ\ಪE hಾ ಾಂಶ
ಘನ #ಾ$aಾಲಯದ .ಾ$zE ೆ ಒಳಪಡುವ ಕಗ ೕಪ ರ ೕ ಾ ಾ ಸರಹದು0, <ೆಂಗಳ=ರು
ದ\ಣ Bಾಲೂಕು, ಉತEರಹ(6, Oೋಬ(, ಉNZಾಳ$ ಆಶ!ಮದ MಚL ರhೆEಯ ನ ಮ#ೆಯ ,
hಾ\ 01 ರವರ BಾC ೌರಮ1 ಅಣH ಾಜು ರವರು .ಾಸE.ಾVದು0 hಾ\ 01 ರವರ ಅಣH,
ಾಜು ರವ ೆ ಈ Wೋ•ಾ ೋಪಣ ಪR;ಯ ಅಂಕಣ 12 ರ ಕಂಡ ಾಮನಗರ ¯Éè
ಕನಕಪ ರ Bಾ®Æèಕು, Oಾ ೋಹ(6, Oೋಬ( ಅವ ೆ&ಾಳ ಾಂಪ ರ ಾ!ಮದ 2#ೇ
ಆ ೋzಯ ಮಗಳl 1#ೇ ಆ ೋz ಧನುಜ @ ಾವ$ ಎಂಬುವಳನುA N#ಾಂಕ 12/03/2018
ರ ಮದು.ೆ &ಾiದು0 ಅವ ೆ ಾವಣ$ ಮತುE ನೂತL ಎಂಬ ಇಬ]ರು ಮಕT(ದು0, ಾಜು
ಮತುE ಆತನ Oೆಂಡ" ಧನುಜ @ ಾವ$ ರವರ ನಡು.ೆ ಸಂhಾರದ @kಾರದ ಆ ಾ ೆ ಜಗಳ
&ಾi ೊಳl6"Eದು0 ಸು&ಾರು <ಾ ಗಂಡನ yೊBೆ ಜಗಳ &ಾi ೊಂಡು ಮ#ೆ tಟು; ತವರು
ಮ#ೆ ೆ OೋV hೇ ೊಳl6"Eದು0 #ಾ$ಯಪಂkಾC" &ಾi ಗಂಡನ yೊBೆ ಅ£ÉÆåÃನ$.ಾV
ಸಂhಾರ &ಾi ೊಂಡು OೋಗುವಂBೆ "ಳlವ( ೆ Oೇ(ದ0ರೂ ಸಹ ಧನುಜ @ ಾವ$ ಆ ೆಯ
ಗಂಡ ಾಜು ಮತುE ಅBೆE ೌರಮ1ಳ yೊBೆಯ ಆ ಾUÉÎ, ಜಗಳ &ಾi ಮ#ೆಯ
#ೆಮ1NaಾV ಇರು®Ä tಡWೆ &ಾನeಕ Mರುಕುಳ jೕಡು"Eದು0, 2021 #ೇ hಾ ನ°è ದನುಜ
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Oೊ ಸಲŒಟ; ಈ Wೋ•ಾ ೋಪಣ ಪR;."
If the complaint and the summary of the charge sheet are
noticed, what led to commission of suicide of the mother and
the brother in W.P.No.32981 of 2024 led to commission of
suicide of the daughter of the complainant in the companion
petition Crl.P.No.2305 of 2024, since the deceased are
husband, wife and mother-in-law of the wife. The reason is
lurking family dispute between the parties. Cases had been
registered against each other. It transpires that all the persons
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who died by committing suicide, committed suicide out of
desperation or the reason that the legal proceedings had been
preferred against each other. Whether this would amount to
abatement to suicide is necessary to be considered.
7. The abetment to suicide is dealt with under Section
306 of the IPC. Section 306 of the IPC reads as follows:
"306. Abetment of suicide.--If any person
commits suicide, whoever abets the commission of such
suicide, shall be punished with imprisonment of either
description for a term which may extend to ten years, and
shall also be liable to fine."
For an offence to become punishable under Section 306 of the
IPC, what is necessary is abetment. Abetment is defined under
Section 107 of the IPC. Section 107 of the IPC reads as follows:
"107. Abetment of a thing.--A person abets the
doing of a thing, who--
First.--Instigates any person to do that thing; or
Secondly.--Engages with one or more other person
or persons in any conspiracy for the doing of that thing, if
an act or illegal omission takes place in pursuance of that
conspiracy, and in order to the doing of that thing; or
Thirdly.--Intentionally aids, by any act or illegal
omission, the doing of that thing.
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Explanation 1.--A person who, by wilful
misrepresentation, or by wilful concealment of a material
fact which he is bound to disclose, voluntarily causes or
procures, or attempts to cause or procure, a thing to be
done, is said to instigate the doing of that thing.
Illustration
A, a public officer, is authorised by a warrant from
a Court of Justice to apprehend Z. B, knowing that fact
and also that C is not Z, wilfully represents to A that C is
Z, and thereby intentionally causes A to apprehend C.
Here B abets by instigation the apprehension of C.
Explanation 2.--Whoever, either prior to or at the
time of the commission of an act, does anything in order
to facilitate the commission of that act, and thereby
facilitates the commission thereof, is said to aid the doing
of that act."
If an offence has to be driven home for abetment of suicide,
the ingredients as necessary under Section 107 of the IPC must
necessarily be present, which would mean that there should be
immediate proximity, goading and instigation which leads the
victims in any given case left with no choice, but to commit
suicide. This is the interpretation of the Apex Court in plethora
of judgments interpreting Sections 306 and 107 of the IPC.
8. The Apex Court, in the case of YADWINDER SINGH
v. STATE OF PUNJAB1, has held as follows:
2025 SCC OnLine SC 2332
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".... .... ....
16. This Court in the case of "Nipun Aneja v. State
of Uttar Pradesh", 2024 SCC OnLine SC 4091 has
succinctly explained the Principles of law governing
abetment. We quote the relevant observations as
under:--
"13. The law governing Section 306 of the IPC is
well settled. Section 306 of the IPC reads as under:--
"306. Abetment of suicide. --If any person
commits suicide, whoever abets the commission of such
suicide, shall be punished with imprisonment of either
description for a term which may extend to ten years,
and shall also be liable to fine."
14. Thus, the basic ingredients to constitute an
offence under Section 306 of the IPC are suicidal death
and abetment thereof. Abetment of a thing is defined
under Section 107 of the IPC as under:--
"107. Abetment of a thing.-- A person abets
the doing of a thing, who--
First. -- Instigates any person to do that thing;
or
Secondly.-- Engages with one or more other
person or persons in any conspiracy for the doing of
that thing, if an act or illegal omission takes place in
pursuance of that conspiracy, and in order to the doing
of that thing; or
Thirdly.-- Intentionally aids, by any act or
illegal omission, the doing of that thing.
Explanation 1.-- A person who by wilful
misrepresentation, or by wilful concealment of a
material fact which he is bound to disclose, voluntarily
causes or procures, or attempts to cause or procure, a
thing to be done, is said to instigate the doing of that
thing.
Explanation 2.-- Whoever, either prior to or at
the time of the commission of an act, does anything in
order to facilitate the commission of that act, and
thereby facilitate the commission thereof, is said to aid
the doing of that act."
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17. This Court in Geo Varghese v. State of
Rajasthan, (2021) 19 SCC 144, after considering
the provisions of Section 306 of the IPC along with
the definition of abetment under Section 107 of the
IPC, has observed as under:--
"14. Section 306 of IPC makes abetment
of suicide a criminal offence and prescribes
punishment for the same.
15. The ordinary dictionary meaning of
the word 'instigate' is to bring about or initiate,
incite someone to do something. This Court in
Ramesh Kumar v. State of Chhattisgarh, (2001) 9
SCC 618 : 2002 SCC (Cri) 1088, has defined the
word 'instigate' as under:
"20. Instigation is to goad, urge
forward, provoke, incite or encourage to do "an
act".
16. The scope and ambit of Section
107 IPC and its co-relation with Section 306
IPC has been discussed repeatedly by this
Court. In the case of S.S. Cheena v. Vijay
Kumar Mahajan (2010) 12 SCC 190 : (2011)
2 SCC (Cri) 465, it was observed as under:--
"25. Abetment involves a mental
process of instigating a person or
intentionally aiding a person in doing of a
thing. Without a positive act on the part
of the accused to instigate or aid in
committing suicide, conviction cannot be
sustained. The intention of the legislature
and the ratio of the cases decided by the
Supreme Court is clear that in order to
convict a person under Section 306 IPC
there has to be a clear mens rea to
commit the offence. It also requires an
active act or direct act which led the
deceased to commit suicide seeing no
option and that act must have been
intended to push the deceased into such a
position that he committed suicide."
(emphasis supplied)
17. Thus, the ingredients to constitute an
offence under Section 306 of the IPC would stand
fulfilled if the suicide is committed by the deceased
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due to direct and alarming encouragement
/incitement by the accused leaving no option but to
commit suicide. The act of instigation as alleged
must be with the intention to push the deceased
into such a situation that she is left with no other
option but to commit suicide.
18. In the case on hand, even if we believe
that the appellant due to opposition and pressure
from his family declined to get married with the
deceased, it could not be said that he led to a
situation by which the deceased was left with no
other option but to commit the suicide. The
appellant could not be said to have intended the
consequences of his act namely suicide. It is very
sad to note that a young girl took the extreme step
of ending her life. It is possible that she might have
felt hurt. One sensitive moment took away the life
of a young girl. However, as judges we should not
allow our minds get boggled with such thoughts.
We are obliged to decide the matter on the basis of
the evidence on record. In other words whether the
allegations levelled constitute any offence. Mere
refusal to marry even if true by itself would not
amount to instigation as explained under Section
107 of the IPC."
(Emphasis supplied)
The Apex Court, in the aforesaid case, was considering
commission of suicide by the victim on the score that the
accused refused to marry the victim. Therefore, the Apex Court
held that it would not amount to abetment to suicide.
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9. Likewise, the Apex Court in the case of GEETA v.
STATE OF KARNATAKA2 holds as follows:
".... .... ....
17. For the purpose of examining whether the
ingredients of Section 306 are attracted, we take the
prosecution case as it is. Taken at its highest, there is
definitely evidence on record to show that over a period of
few months the neighbours were at loggerheads. While
the victim felt that her tuition classes were being
disturbed, the appellant's family have also had a
grievance about the victim and her family scolding the
children of the appellant's household. There is no doubt
that not only were there heated exchanges, but physical
blows were also alleged to have been administered by the
appellant's party. Insofar as delivering of physical blows
are concerned, today the appellant stands acquitted for
the offence punishable under Section 323. She stands
acquitted even for the offences punishable under Section
504 and 506. The State has not preferred any appeal.
18. Even if we were to assume that physical
blows were administered, will that per se constitute
abetment to suicide? This Court in a case where the
accused told the deceased "go and die" and when
thereafter, the deceased committed suicide,
absolved the accused of the charge under Section
306 by holding as under:
"3. ...Those words are casual nature
which are often employed in the heat of the
moment between quarrelling people.
Nothing serious is expected to follow
thereafter. The said act does not reflect the
requisite mens rea on the assumption that
these words would be carried out in all
events. ..."
2025 SCC Online SC 1938
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[Swamy Prahaladdas v. State of M.P.,
1995 Supp (3) SCC 438]
19. This Court in Madan Mohan Singh v. State
of Gujarat, (2010) 8 SCC 628, held that in order to
bring out an offence under Section 306 IPC specific
abetment as contemplated by Section 107 IPC on
the part of the accused with an intention to bring
about the suicide of the person concerned as a
result of that abetment is required. It was further
held that the intention of the accused to aid or to
instigate or to abet the deceased to commit suicide
is a must for attracting Section 306.
20. In Amalendu Pal alias Jhantu v. State of
West Bengal, (2010) 1 SCC 707, this Court held that
the harassment meted out to the victim should have
left the victim with no other alternative but to put
an end to his/her life.
21. In M. Mohan v. State, (2011) 3 SCC 626,
this Court followed the dictum in Ramesh Kumar v.
State of Chhattisgarh, (2001) 9 SCC 618, wherein it
was held as under:
"41. This Court in SCC para 20 of
Ramesh Kumar has examined different
shades of the meaning of "instigation". Para
20 reads as under: (SCC p. 629)
"20. Instigation is to goad, urge
forward, provoke, incite or encourage to
do 'an act'. To satisfy the requirement of
instigation though it is not necessary that
actual words must be used to that effect
or what constitutes instigation must
necessarily and specifically be suggestive
of the consequence. Yet a reasonable
certainty to incite the consequence must
be capable of being spelt out. The present
one is not a case where the accused had
by his acts or omission or by a continued
course of conduct created such
circumstances that the deceased was left
with no other option except to commit
suicide in which case an instigation may
have been inferred. A word uttered in the
fit of anger or emotion without intending
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the consequences to actually follow
cannot be said to be instigation."
In the said case this Court came to the
conclusion that there is no evidence and material
available on record wherefrom an inference of the
appellant-accused having abetted commission of
suicide by Seema (the appellant's wife therein)
may necessarily be drawn."
Thereafter, this Court in Mohan (supra)
held:--
45. The intention of the legislature
and the ratio of the cases decided by this
Court are clear that in order to convict a
person under Section 306 IPC there has to
be a clear mens rea to commit the offence. It
also requires an active act or direct act
which led the deceased to commit suicide
seeing no option and this act must have
been intended to push the deceased into
such a position that he/she committed
suicide."
22. This Court in Mahendra Awase v. The State
of Madhya Pradesh, 2025 INSC 76, after analyzing
the long line of precedents held as under:--
"18. As has been held hereinabove, to
satisfy the requirement of instigation the
accused by his act or omission or by a
continued course of conduct should have
created such circumstances that the
deceased was left with no other option
except to commit suicide. It was also held
that a word uttered in a fit of anger and
emotion without intending the consequences
to actually follow cannot be said to be
instigation."
23. Applying the tests laid down hereinabove,
we are not able to persuade ourselves to hold that
when the appellant's family and the victim's family
had heated exchanges, there was any intention to
abet or to cause any member of either family to
take their own life. These quarrels occur in
everyday life, and on facts we are not able to
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conclude that there was an instigation on the part
of the appellant to such an extent that the victim
was left with no other option but to commit
suicide."
(Emphasis supplied)
The Apex Court considers the entire spectrum of the law with
regard to what would amount to abetment under Section 107 of
the IPC, for it to become an offence under Section 306 of the
IPC. The Apex Court holds that the human mind could be an
enigma at certain times. Though, a life was lost unfortunately
due to the commission of suicide, that would not mean that the
persons who are treated as accused, who have no role to play
or have not committed the act of goading, instigation or the
acts which are not proximally involved to the incident of
commission of suicide, should be permitted to undergo the
rigmarole of trial.
10. Taking cue from the observations of the Apex Court in
the afore-quoted judgments if the facts in the case at hand are
noticed, it would unmistakably emerge that these petitioners
cannot be alleged of either goading or instigation of the victims
who have committed suicide, for commission of such suicide.
Institution of legal proceedings against each other cannot
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become instigation or abetment to commission of suicide, while
it may be depression or otherwise of those persons leading to
the commission of suicide.
11. The fulcrum of the facts pertaining to the lis would
not mean that the petitioners would be liable to be tried for
abetment to suicide. Permitting trial in these cases would run
counter to the principles elucidated by the Apex Court in the
aforesaid judgments. In that light, the petitions deserve to
succeed.
12. For the aforesaid reasons, the following:
ORDER
(i) Writ Petition No.32981 of 2024 is allowed and
impugned complaint, FIR in Crime No.306 of
2022, chargesheet and subsequent proceedings
in S.C.No.81 of 2023 pending before the learned
Principal District and Sessions Judge, Bengaluru
qua the petitioners stand quashed.
(ii) Criminal Petition No.2305 of 2024 is allowed and
the order dated 17-07-2023 passed in
C.C.No. 840 of 2023 by the learned II Addl. Civil
Judge and JMFC, Kanakapura and order dated
07-12-2023 passed in S.C.No.5067 of 2023
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(Crime No.180 of 2022) pending before the
learned II Additional District and Sessions Judge,
Kanakapura, qua the petitioners stand quashed.
Consequently, the proceedings in S.C.No.5067 of
2023 (originally C.C.No.840 of 2023) also stand
quashed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
BKP
List No.: 1 Sl No.: 25
