SACHIN TAMRAKAR Vs. STATE OF M P

JUDGEMENT

(1.) On behalf of the applicant -accused, this revision is directed under Section 397/401 of Cr.P.C being aggrieved by the order dated 11.11.2010 passed by the IVth Additional Sessions Judge, (Fast Track), Katni in S.T. No. 243/10 framing the charge against the applicant for the offence under Section 306 of IPC.

(2.) The facts giving rise to this revision in short are that on dated 6.8.2010 at about 9.30 on receiving the information from one Manoj Kumar regarding unnatural death of Ku. Meghna a merge intimation bearing no. 63/10 was registered at P.S. Kuthla. As per averments of such inquest at about 2.45 in the noon on dated 5.8.2010 said Meghna had committed suicide by hanging in her home.

(3.) In the course of enquiry of inquest report on making the interrogation from the parents, brother and relatives of the deceased-Meghna, it was revealed that accused being resident of same village used to humiliate and harass her regularly with funny acts by which she felt herself humiliated and under such instigation and abetment of the applicant committed suicide by hanging in her home, on which the FIR was registered at the same Police Station on 15.9.2010 against the applicant for the above mentioned offence. In the course of interrogatory statements of the parents of the deceased namely Vinod Kumar Gupta and Premila Gupta, brother Mayank Gupta, the nearest Neeraj relatives Manoj Kumar and Pushpalate, Subhdeo Nayak, Ramesh and Pradeep Kumar were recorded. On completion of the investigation, the applicant was charge sheeted for such offence. After committing the case to the Sessions Court, considering the charge sheet, the charge of Section 306 of IPC was framed against the applicant. He abjured the same. Thereafter being dissatisfied with such order has come to this court with this revision for quashment of the charge.