BALAJI JAISWAL Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the order dtd. 8/4/2025 passed by the learned Single Judge of the Chhattisgarh High Court [For short, "the High Court"] in CRR No.450 of 2025. By the said order, the challenge made by the appellant to the order framing charge against him under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860[ For short, "the Penal Code"] on 16/12/2024 has been turned down.

(3.) As per the First Information Report dtd. 7/10/2024, information was received of the death of one Komal Sahu by the Police Station In-charge at Pipariya Police Station. The death had occurred on account of hanging from a Babool tree in the village. As per the postmortem report, the cause of death was on account of 'Asphyxia '. Investigation was thereafter undertaken and a Special Investigation Team was formed for that purpose. After receiving a report from the Investigating Team, final report came to be filed on 5/12/2024. As per the final report, there was no factual evidence noted of the deceased being murdered. However, evidence was found that the death had occurred on account of suicide by hanging. As per the statements of various witnesses, the wife of the deceased Revati Bai had insulted Komal several times in front of the appellant. The appellant and Revati Bai had illicit relations and, hence, it was stated that the deceased had no option but to commit suicide. Accordingly, the final report named the appellant as the first accused while Revati Bai was named as the second accused.