M S RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Being aggrieved by the order dated 21-1-2009 passed by CJM, Vidisha, in R.T. No. 177/09, whereby the cognizance of offence punishable under Section 306, IPC has been taken against the petitioner, the present petition has been filed.

(3.) Short facts of the case are that, one Bhola Ram committed suicide on 4-5-2006. Upon the complaint made by wife of the deceased, the petitioner who is Doctor by profession and was posted at Civil Hospital, Vidisha, cognizance for the alleged offence punishable under Section 306, IPC was taken against the petitioner.