MR. NIXON vs STATE BY
- Court
- Karnataka High Court
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
R
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 5622 OF 2026
BETWEEN:
MR. NIXON,
S/O NANDA,
AGED ABOUT 29 YEARS,
R/AT# 45/1, JAYANTHIS HOUSE,
ND TH
2 FLOOR, 5 CROSS,
PATEL NANJUNDAPPA ROAD,
RS PALYA, BANGALORE CITY,
BANGALORE – 560 033.
…PETITIONER
(BY SRI. RANGANATH REDDY R, ADVOCATE)
AND:
1.
STATE BY
BANASWADI POLICE STATION,
BANGALORE DISTRICT,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
PIN CODE – 560 001.
2. SMT. PRIYA,
W/O. NIXON,
AGED ABOUT 28 YEARS,
R/AT 45/1, JAYANTHIS HOUSE,
ND TH
2 FLOOR, 5 CROSS,
PATEL NANJUNDAPPA ROAD,
Digitally signed
by SANJEEVINI
J KARISHETTY
Location: High
Court of
Karnataka
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
RS PALYA, BANGALORE CITY,
BANGALORE – 560 033.
…RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1;
SRI. DEVARAJA B, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S 482 CR.P.C (U/S 528 BNSS)
PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN CRIME
NO.687/2025 REGISTERED BY BANASWADI P.S., FOR THE
OFFENCES PUNISHABLE U/S 108, 62, 85, 352 OF BNS, 2023,
PENDING BEFORE THE COURT OF THE XI ACMM, BENGALURU
AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
nd
The petitioner, the sole accused, husband of the 2
respondent is before the Court calling in question proceedings
in C.C.No.52473 of 2026 registered for the offences punishable
under Sections 108, 62, 85 and 352 of the BNS pending before
the XI Additional Chief Metropolitan Magistrate, Bengaluru.
2. Heard Sri. Ranganath Reddy R, learned counsel
appearing for the petitioner, Sri. B. N. Jagadeesha, learned
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
Additional State Public Prosecutor appearing for respondent
No.1 and Sri.Devaraja B, learned counsel appearing for
respondent No.2.
3. Facts, in brief, germane are as follows:
The petition before this Court is one that unveils, in
stark relief, a disquieting narrative of mechanical
prosecution and reckless invocation of penal provision,
resulting in the incarceration of the petitioner for an
offence, that on the admitted facts, could never have
been alleged in the first place.
Brief facts unfolded:
nd
3.1. The petitioner and the 2 respondent are married for
7 years. The relationship between the two appears to have
floundered. A squabble is said to have arisen between the two
on 20-10-2025, and at about 9.00 p.m. when the petitioner
comes home in an inebriated state and tries to assault the
complainant. The complainant attempts to commit suicide by
jumping from the second floor of the house. This did not result
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
in her death, but certain injuries to her body, to which she
takes treatment. She then approaches the jurisdictional police
seeking to register a complaint. In the complaint, the narration
is clear that she attempted to commit suicide. A crime comes
to be registered based upon the said complaint in Crime No.687
of 2025 for offences punishable under Sections 108, 85, 62 and
352 of the BNS. The police conduct investigation and file a
charge sheet for the afore-said offences. On the registration of
the crime for abetment to commission of suicide the petitioner
was taken into custody. He remains in custody even today. It
is then the husband and the wife have reconciled, buried their
differences and are wanting a reunion and therefore have
approached this Court in the subject petition for the said
purpose of closure of the case on settlement.
4. The learned counsel appearing for the petitioner Sri
Ranganath Reddy would vehemently contend that there is no
suicide in the case at hand at all, for the petitioner to be
alleged of abetment of commission of suicide. It was only an
attempt by the complainant to commit suicide, which never
happened. He would submit that now the parties are wanting
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
to settle the dispute and live together. Since the petitioner is in
prison, the settlement is placed before the Court with a
direction for his release.
nd
5. The learned counsel appearing for the 2 respondent
would admit the fact of the settlement arrived at between the
parties.
6. In the obtaining peculiar facts, the case cannot be
closed without a deeper scrutiny, not of the allegations, but of
the act of the officer-in-charge of the police station, for which,
it is necessary to notice the complaint. It reads as follows:
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
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(Emphasis added)
The FIR is registered for the following offences, viz., 108, 62,
85 and 352 of the BNS, the primary being the offence
punishable under Section 108 of the BNS, abetment to suicide.
The police do not stop at the registration of the crime for the
aforesaid offence, but claims to have conducted investigation
and filed a charge sheet even. Charge sheet for what, the
offence under Section 108 of the BNS, inter alia . The summary
of the charge sheet reads as follows:
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NC: 2026:KHC:21203
CRL.P No. 5622 of 2026
HC-KAR
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ಾl ಾl ಾl ಾl ರವರ ರವರ ರವರ ರವರ ಕ&ಾಳ!ೆ= ಕ&ಾಳ!ೆ= ಕ&ಾಳ!ೆ= ಕ&ಾಳ!ೆ= CೊLೆದು CೊLೆದು CೊLೆದು CೊLೆದು 3ೕನು 3ೕನು 3ೕನು 3ೕನು ಎZಾ/ದರು ಎZಾ/ದರು ಎZಾ/ದರು ಎZಾ/ದರು Cೋ0 Cೋ0 Cೋ0 Cೋ0 ಾO ಾO ಾO ಾO ಎಂದು ಎಂದು ಎಂದು ಎಂದು ಪ"Eೋದೆ ಪ"Eೋದೆ ಪ"Eೋದ ಪ"Eೋದೆ ೆ
. -1 ,
8ಾ ರು1ಾ2ೆ 8ಾ ರು1ಾ2ೆ 8ಾ ರು1ಾ2 8ಾ ರು1ಾ2ೆ ೆ ಸದ ಸದ ಸದ ಸದ ಆ
ೋಯು ಆ
ೋಯು ಆ ಆ
ೋಯು
ೋಯು ಪ" ಪ" ಪ" ಪ" )ಾ )ಾ )ಾ )ಾ ಾl ಾl ಾl ಾl ರವ;ೆ ರವ;ೆ ರವ ರವ;ೆ ;ೆ 3ೕನು 3ೕನು 3ೕನು 3ೕನು ಾO ಾO ಾO ಾO 3ೕನು 3ೕನು 3ೕನು 3ೕನು
-1
ಇರ)ೇಡ ಇರ)ೇಡ ಇರ)ೇಡ ಇರ)ೇಡ ಎಂದು ಎಂದು ಎಂದು ಎಂದು )ೈದು )ೈದು )ೈದು )ೈದು ಪ"Eೋದೆ ಪ"Eೋದೆ ಪ"Eೋದ ಪ"Eೋದೆ ೆ 3ೕಡು 2ದHಂದ 3ೕಡು 2ದHಂದ 3ೕಡು 3ೕಡು 2ದHಂದ 2ದHಂದ ಮನೊಂದ ಮನೊಂದ ಮನ ಮನೊಂದ ೊಂದ ಾl ಾl ಾl ಾl ರವರು ರವರು ರವರು ರವರು 1ಾವ> 1ಾವ> 1ಾವ> 1ಾವ>
2
ಾಸ ಾ ಾಸ ಾ0ದH ಾಸ ಾ ಾಸ ಾ 0ದH 0ದH 0ದH ಮೆಯ ಮೆಯ ಮ ಮೆಯ ೆಯ ೇ ೇ ೇ ೇ ಮಹ Oಂದ ಮಹ Oಂದ ಮಹ Oಂದ ಮಹ Oಂದ ]ೕದುH ]ೕದುH ]ೕದುH ]ೕದುH ಾಯು1ೆ2ೕೆಂದು ಾಯು1ೆ2ೕೆಂದು ಾಯು1ೆ2ೕೆಂದು ಾಯು1ೆ2ೕೆಂದು ಆ
ೋ;ೆ ಆ
ೋ;ೆ ಆ ಆ
ೋ;ೆ
ೋ;ೆ K:ಾಗ K:ಾಗ K:ಾಗ K:ಾಗ
ಆ
ೋಯು ಆ
ೋಯು ಆ ಆ
ೋಯು
ೋಯು ಆ!ೆಯನು7 ಆ!ೆಯನು7 ಆ!ೆಯನು7 ಆ!ೆಯನು7 ತLೆಯೇ ತLೆಯೇ ತLೆಯ ತLೆಯೇ ೇ 3ೕನು 3ೕನು 3ೕನು 3ೕನು ಸತ2
ೆ ಸತ2
ೆ ಸತ2 ಸತ2
ೆ
ೆ Eೆಾ70ರು1ೆ2 Eೆಾ70ರು1ೆ2 Eೆ Eೆಾ70ರು1ೆ2 ಾ70ರು1ೆ2 ಸತು2Cೋಗು ಸತು2Cೋಗು ಸತು2Cೋಗು ಸತು2Cೋಗು ಎಂದು ಎಂದು ಎಂದು ಎಂದು
. -1 21:20 2
ಪ"Eೋದೆ ಪ"Eೋದೆ ಪ"Eೋದ ಪ"Eೋದೆ ೆ 3ೕ ರು1ಾ2ೆ 3ೕ ರು1ಾ2ೆ 3ೕ ರು1ಾ2 3ೕ ರು1ಾ2ೆ ೆ ಇದ ಂದ ಾl ರವರು
ಾ " ಗಂ[ೆ;ೆ ೇ
-1 2
ಮಹ Oಂದ Cಾ !ೆಳ;ೆ ]?HದುH ಇದರ ಪ pಾಮ ಾl ರವರ )ೆನು7 ಮೂ-ೆ ಮತು2
, .
!ಾಲುಗಳF ಮು ?ದುH ನLೆ ಾಡಲು ಾದ( ಾ0ರುವ>?ಲ/ ಈ ಸಮಯದ./ !ೆಳ;ೆ ಬಂದಂತಹ
-1
ಆ
ೋಯು ಾl ರವ ;ೆ 3ೕನು ಾಟಕ 8ಾಡ)ೇಡ ಎ ೆHೕಳF ಎಂದು CೇK !ೈಗKಂದ
. -1 -7
CೊLೆದು ಹZೆ/ 8ಾ ರು1ಾ2 ೆ ನಂತರ ಾl ರವರು ಾl ರವರ ಸCಾಯ?ಂದ ತನ7
-5, 6, 7 , -5, 6, 7
ಸಂಬಂSಕ
ಾದ ಾl ರವರನು7 ಸsಳ!ೆ= ಕ
ೆO:!ೊಂ ದುH ಾl ರವರು
-1 .
ಾl ರವರನು7 ಆಸB1ೆ";ೆ ಾಖಲು 8ಾ ರು1ಾ2
ೆ
-1
ಸದ ಸದ ಸದ ಸದ ಆ
ೋ ಆ
ೋ ಆ ಆ
ೋ
ೋ 3ಕf4 3ಕf4 3ಕf4 3ಕf4 ಈತನು ಈತನು ಈತನು ಈತನು ಾl ಾl ಾl ಾl ರವ;ೆ ರವ;ೆ ರವ ರವ;ೆ ;ೆ ಪ" ಪ" ಪ" ಪ" 3ತ( 3ತ( 3ತ( 3ತ( ೈQಕ ಾ0 ೈQಕ ಾ0 ೈQಕ ಾ0 ೈQಕ ಾ0 ಮತು2 ಮತು2 ಮತು2 ಮತು2
8ಾನ:ಕ ಾ0 8ಾನ:ಕ ಾ0 8ಾನ:ಕ 8ಾನ:ಕ ಾ0 ಾ0 3ೕನು 3ೕನು 3ೕನು 3ೕನು ಸ1ೊ2 ಸ1ೊ2 ಸ1ೊ2 ಸ1ೊ2 Cೋಗು Cೋಗು Cೋಗು Cೋಗು ಎಂದು ಎಂದು ಎಂದು ಎಂದು )ೈದು )ೈದು )ೈದು )ೈದು ಜಗಳ ಜಗಳ ಜಗಳ ಜಗಳ 8ಾ 8ಾ 8ಾ 8ಾ ಹZೆ/ ಹZೆ/ ಹZೆ/ ಹZೆ/ 8ಾಡು 2ದHಂದ 8ಾಡು 2ದHಂದ 8ಾಡು 8ಾಡು 2ದHಂದ 2ದHಂದ
-1 2
ಈತನ ಈತನ ಈತನ ಈತನ ಪ"EೋದೆOಂಾ0 ಪ"EೋದೆOಂಾ0 ಪ"Eೋದ ಪ"EೋದೆOಂಾ0 ೆOಂಾ0 ಾl ಾl ಾl ಾl ರವರು ರವರು ರವರು ರವರು ೇ ೇ ೇ ೇ ಮಹ Oಂದ ಮಹ Oಂದ ಮಹ Oಂದ ಮಹ Oಂದ Cಾ Cಾ Cಾ Cಾ ಆತ_ಹ1ೆ( ಆತ_ಹ1ೆ( ಆತ_ಹ1ೆ( ಆತ_ಹ1ೆ(
-1
8ಾ !ೊಳGಲು 8ಾ !ೊಳGಲು 8ಾ !ೊಳGಲು 8ಾ !ೊಳGಲು ಪ"ಯ 7:ದ ಪ"ಯ 7:ದ ಪ"ಯ ಪ"ಯ 7:ದ 7:ದ ಪpಾಮ ಪpಾಮ ಪ ಪpಾಮ pಾಮ ಾl ಾl ಾl ಾl ರವರ ರವರ ರವರ ರವರ )ೆನು7 )ೆನು7 )ೆನು7 )ೆನು7 ಮೂ-ೆ ಮೂ-ೆ ಮೂ-ೆ ಮೂ-ೆ ಮತು2 ಮತು2 ಮತು2 ಮತು2 ಎರಡು ಎರಡು ಎರಡು ಎರಡು !ಾಲುಗಳF !ಾಲುಗಳF !ಾಲುಗಳF !ಾಲುಗಳF
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ªÀæ
ಮುದು ಮುದು ಮು ಮುದು ದು ೕ ೕ ೕ ೕ ಸ$ರೂಪದ ಸ$ರೂಪದ ಸ$ರೂಪದ ಸ$ರೂಪದ ;ಾಯ ಾ0ರುವ>ದು ;ಾಯ ಾ0ರುವ>ದು ;ಾಯ ;ಾಯ ಾ0ರುವ>ದು ಾ0ರುವ>ದು ತ3tೆOಂದ ತ3tೆOಂದ ತ3tೆOಂದ ತ3tೆOಂದ ಮತು2 ಮತು2 ಮತು2 ಮತು2 ಸಂಗ"Q:ದ ಸಂಗ"Q:ದ ಸಂಗ"Q:ದ ಸಂಗ"Q:ದ
ಾuvTಾರಗKಂದ ಾuvTಾರಗKಂದ ಮತು2 ಮತು2 ಾlಾರರುಗಳ ಾlಾರರುಗಳ CೇK!ೆಗKಂದ CೇK!ೆಗKಂದ ಾ]ೕ1ಾದ ಾ]ೕ1ಾದ ೕ
ೆ;ೆ ೕ
ೆ;ೆ ಆ
ೋತ ಆ
ೋತ
ಾuvTಾರಗKಂದ ಾuvTಾರಗKಂದ ಮತು2 ಮತು2 ಾlಾರರುಗಳ ಾlಾರರುಗಳ CೇK!ೆಗKಂದ CೇK!ೆಗKಂದ ಾ]ೕ1ಾದ ಾ]ೕ1ಾದ ೕ
ೆ;ೆ ೕ
ೆ;ೆ ಆ
ೋತ ಆ
ೋತ
.”
3ಕf4 3ಕf4 3ಕf4 3ಕf4 ನ ,ರುದi ರುದi ರುದi ರುದi ೋwಾ
ೋಪಣ ೋwಾ
ೋಪಣ ೋwಾ
ೋಪಣ ೋwಾ
ೋಪಣ ಪxh ಪxh ಪxh ಪxh ಸ./:ರುತ2ೆ ಸ./:ರುತ2ೆ ಸ./:ರುತ2 ಸ./:ರುತ2ೆ ೆ
(Emphasis added)
The aforesaid complaint and the charge sheet clearly depict an
act of recklessness on the part of the officer in-charge of the
police station/Investigating Officer. What is alleged against the
petitioner is, abetment to suicide. There is no suicide in the
case at hand. The wife who has survived an injury, is now hale
and healthy and is standing before this Court next to the
counsel.
7. The case at hand, therefore, unveils a disquieting
narrative of mechanical prosecution and reckless
invocation of a penal provision, which could not have
been alleged in the first place on the admitted facts.
Though the wife/the complainant did attempt to commit
suicide, there is no death in the case at hand. Section 108 of
the BNS punishes whoever abets the commission of suicide.
Section 108 reads as follows:
" 108. Abetment of suicide.— If any person
commits suicide, whoever abets the commission of
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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."
(Emphasis supplied)
Section 108 is neither ambiguous nor elastic. It stands
anchored upon the un-denial prerequisite that, “if any
person commits suicide” only then culpability for
abetment would arise. Yet, in an astonishing display of
recklessness or prosecutional haste, the crime is
registered for abetment to suicide and a charge sheet is
also filed against the petitioner for the offence of
abetment of suicide, an offence whose very foundation is
actual commission of suicide. Therefore, the complaint and
the charge sheet clearly depict an act of foolhardiness on the
part of the officer in-charge of the police station/Investigating
Officer qua laying down the offence under Section 108 of the
BNS.
8. What shocks the judicial conscience is not merely
the erroneous invocation of the provision, but the grave
consequence that followed in its wake. The petitioner-
husband is languished behind the prison walls for six
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long months, deprived of his liberty under the shadow of
a charge sheet that could not even remotely sustain legal
scrutiny. The wife alleged to be the victim of abetment to
suicide stands alive before this Court, is identified by her
counsel, thereby rendering the very substratum of accusation
wholly illusory. The incarceration of the petitioner, in such
circumstances, paints a deeply troubling portrait of
investigative imprudence and indifference to personal
liberty.
9. In the wake of incarceration of the husband for the last
six months, the parties to the lis have come forward to get the
proceedings quashed on account of a settlement between
them. The terms of settlement is as follows:
“The Respondent No 2 most respectfully submit as
follows:
1. The above Criminal Petition is filed seeking quashing of
proceedings in Crime No.687/2025 registered by
Banaswadi Police Station for the offences punishable
under Sections 108, 62, 85 and 352 of the Bharatiya
Nyaya Sanhita, 2023.
2. The Petitioner No.1 is the accused and Respondent
No.2 is the de facto complainant. Both are husband and
wife. Married on 14/04/2018 and having a one year child.
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3. It is submitted that the dispute between the parties
arose out of personal and matrimonial differences.
4. With the intervention of elders, relatives and well-
wishers, the parties have amicably settled their dispute.
The Respondent No 2 under mental distress and in
consideration of the future prospects of the family.
5. The Respondent No.2 has voluntarily agreed to
compound the offences and does not wish to prosecute
the case any further.
6. The compromise is genuine, voluntary and without any
coercion, undue influence or threat.
7. In view of the settlement, continuation of criminal
proceedings would be an abuse of process of law.
8. This Hon'ble Court may be pleased to permit
compounding of the offences in the interest of justice.
PRAYER
WHEREFORE, the Respondent No 2 respectfully
pray that this Hon'ble Court may be pleased to:
a) Permit the parties to compound the offences in Crime
No.687/2025 for offences punishable under sections 108,
62, 85, 352 of BNS OF 2023 pending before the XI Addl,
Chief Metropolitan Magistrate at Bangalore
b) Pass such other orders as deemed fit in the interest of
justice.”
This Court, would have accepted the settlement and closed the
issue. But in the teeth of the aforesaid facts, this Court
cannot remain a silent spectator to such cavalier
exercise of police power. The investigating officer who
without even adverting to the elementary ingredients of
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the offence punishable under Section 108 of the BNS –
abetment to suicide, registered the crime and goes on to
file the charge sheet even. Such recklessness cannot be
permitted to escape scrutiny.
10. The criminal justice system cannot be permitted
to be reduced to a frolicsome act of the investigating
officer, where accusations are drafted upon whim and
fancy. Liberty of a person cannot be sacrificed at the
altar of negligence. The present case is not merely an
error of judgment; it is a glaring manifestation of non-
application of mind that has resulted in the incarceration
of a citizen for half a year, for an offence that was legally
non-existent. It is therefore, imperative, that
accountability must follow such abuse of authority.
11. The Competent Authority is accordingly directed to
initiate a departmental enquiry against the officer in-charge of
the police station/Investigating Officer, who has displayed such
patent irresponsibility in laying a charge sheet for offence
under Section 108 of the BNS, despite the admitted absence of
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suicide. The enquiry, now directed, shall not be a
ritualistic exercise, but a meaningful examination into
the disturbing casualness with which the liberty was
imperilled. A report of such action taken shall be placed
before this Court, within three months from the date of receipt
of the copy of this order.
12. Since the parties themselves have now appeared
before this Court expressing their desire to bury their
differences and restore matrimonial harmony and the wife has
unequivocally submitted that the dispute stands settled and
that re-union has dawned upon a fractured relationship, in the
light of such settlement, continuation of the proceedings would
serve no purpose other than needless agony and abuse of
process. Therefore, this Court deems it appropriate to quash
the proceedings in C.C.No.52473 of 2026 pending before XI
Additional Chief Metropolitan Magistrate, Bengaluru. The
petitioner who continues to be incarcerated shall be released
forthwith, without brooking even the slightest delay and the
Registry is directed to communicate this order to the Prison
Authorities to ensure prompt compliance.
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13. For the aforesaid reasons, the following:
O R D E R
allowed
[I] The Criminal Petition is .
[II] Proceedings in C.C.No.52473/2026 pending before
the Court of the XI ACMM, Bengaluru, stands
quashed/obliterated qua the petitioner.
[III] The petitioner who is now housed in prison shall be
released by the prison authorities without brooking
any delay.
[IV] The Registry of this Court shall communicate this
order to the prison authorities to enable release of
the petitioner from prison.
[V] A departmental enquiry shall ensue against the
officer-in-charge of the Police Station who filed the
charge sheet for an offence punishable under
Section 108 of BNS-abetment to suicide, when the
victim is still alive. There was no suicide in the case
at hand. The action taken on a departmental inquiry
against the officer-in-charge of the Police Station
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shall be reported back to this Court within three
months from the date of receipt of the copy of this
order.
Ordered accordingly.
Sd/-
(M.NAGAPRASANNA)
JUDGE
Bkp/ List No.: 1 Sl No.: 66