MAHENDRA AWASE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the judgment and order dtd. 25/7/2023 in Criminal Revision No. 1142 of 2023 of the High Court of Madhya Pradesh at Indore. By the said judgment, the High Court declined the prayer of the appellant to discharge him from the offences punishable under Sec. 306 of the Indian Penal Code ('IPC' for short) and maintained the charges as framed by the Trial Court on 28/2/2023.

(3.) On 31/12/2022 a First Information Report was registered at PS Maingaon on the information of Dharmendra. The informant stated that his brother Bhagwan Singh was residing near his house along with his son Ranjeet Chauhan; that on 11/10/2022 Ranjeet had left home around 10 AM on his Motorcycle to go to the farm; that when he did not return home till around 2 PM, he called him, but he got no response; that his nephews - Shivam Chauhan and Kuldeep Chauhan started searching for Ranjeet and while searching they went towards Rangaon. There they found a Motorcycle parked on the side of the road and when they searched nearby, around 6 PM in the evening, they found Ranjeet hanging on a rope noose from a tree on the bank of Borgaon drain about 100 mtrs. away from the Motorcycle. The informant further stated that he informed Bhagwan Singh - father of Ranjeet Singh.