Pottavathri Subash vs State Of Telangana And Another
2023 Latest Caselaw 641 Tel

                                                Crl.Petition No.1290 of 2023
                                  1



      THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL PETITION No.1290 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of the Code

of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-

Accused No.1 to quash the proceedings against him in PRC No.24

of 2021 on the file of Additional Judicial Magistrate of First Class,

Nirmal. The offence alleged against him is under Section 306 of

Indian Penal Code.

2. Heard learned counsel for the petitioner - accused No.1 and

learned Additional Public Prosecutor for the respondent - State.

Perused the record.

3. The petitioner is the elder sister's son of 2nd respondent - de

facto complainant. The deceased purchased a plot admeasuring 38

x 58 feet from the mother of accused and got it registered in the

name of father of accused. After that the deceased decided to take

back and asked them to quit the plot. Upon which her sister and

this accused refused to give up and started harassing her. About

one week prior, they had erected zinc shed, for which an Crl.Petition No.1290 of 2023

altercation had taken place and the petitioner abused the deceased

in vulgar language, for which reason, the deceased became

worried, felt much anxiety and she poured kerosene on her body

and set her ablaze on 20.12.2018.

4. On the basis of complaint of 2nd respondent, the police

registered a case and file charge sheet for the offence under

Section 306 of IPC.

5. Learned counsel for the petitioner would submit that none of

the ingredients under Section 306 of IPC are made out against the

petitioner in so far as the allegations are concerned. He relied on

the judgment of Hon'ble Supreme Court in Mariano Anto Bruno and

another v. The Inspector of Police1 and argued that to convict a

person for the offence under Section 306 of IPC, there has to be

proof or direct or indirect acts of incitement which leads the

deceased to commit suicide.

6. On the other hand, learned Additional Public Prosecutor

submits that the case cannot be quashed at the threshold and trial

has to go on.

2022 LiveLaw (SC) 834 Crl.Petition No.1290 of 2023

7. As seen from the allegations in the complaint, the disputes

about the said property were going on over a period of time. There

were constant disputes in respect of said property, according to the

statements made by the witnesses and also the dying declaration of

the deceased. It is the reason for the deceased to commit suicide

or is the said land which was claimed by this petitioner and others.

In the said circumstances of a continuous dispute over a period of

time, it cannot be said that there was no abetment in the present

facts. Different people react to situations differently. Constantly,

when the deceased was harassed with respect to the land in

question, at this juncture, it cannot be said that there is no prima

facie case for the offence under Section 306 of IPC.

8. For the said reason, there are no grounds to quash the

proceedings against the petitioner and the criminal petition is liable

to be dismissed.

9. Accordingly, the Criminal Petition is dismissed.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 08.02.2023 rev/tu