RAJESH SINGH RANA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for final hearing through video conferencing.

(2.) Morgue No.34/2012 was registered in Police Station Narayanpur in which it was mentioned that one R.P. Soni, Executive Engineer, Rural Engineering Services committed suicide by pouring kerosene oil on his body and setting himself ablaze. The case was investigated by the jurisdictional police and ultimately, closure report was submitted before the jurisdictional Magistrate, but the Magistrate did not accept the report and on 14-1-2016 directed for further investigation on certain points and thereafter, investigation / final report was submitted. This time, by order dated 6-11-2017, the Chief Judicial Magistrate, Narayanpur directed for taking cognizance of the offence under Section 190 of the CrPC for the offence punishable under Section 306 read with Section 34 of the IPC against the following persons: -

(3.) Being aggrieved against the said order, Rajesh Singh Rana preferred a revision petition before the revisional Court which was dismissed by the learned Sessions Judge, Kondagaon by order dated 23-7-2018 against which this petition (Cr.M.P.No.2370/2018) under Section 482 of the CrPC has been preferred stating inter alia that the order taking cognizance as well as the revisional order is contrary to the provisions contained in Section 197 of the CrPC and no offence under Section 306 of the IPC is made out against him and therefore the petition be allowed.