RAMSAKHI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. Applicants apprehend their arrest in connection with offences punishable u/Ss. 306/34 of IPC registered as Crime No. 187/2016 at Police Station Basoda, District Vidisha.

(2.) As per story of the prosecution, one Mahadev Dubey committed suicide for which the allegation of abetment of such offence was attributed over the applicants as according to prosecution, such applicants have preferred some false complaint against the brother of deceased Mahadev Dubey, which prompted him to commit suicide.

(3.) Counsel for the applicants submitted that earlier an FIR was registered for an incident took place on 12/7/2014 under Section 354,341,294,323, 506B of IPC and Section 3 (1) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. According to applicants, the brother of deceased, Krishan Murari Sharma with an intention to outrage the modesty has tried to force the applicant No. 2 to go with him and hurled abusive language over her caste.