KAMLESH DIWAKAR Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. has been filed against the order dated 14.09.2016 passed by Additional Sessions Judge (Special Judge M.P. Dacoity Avam Vyapaharan Prabhavit Kshetra Adhiniyam) Lahar, District Bhind in S.T. No. 2586/2016 by which the application filed by the complainant under Section 311 of Cr.P.C., for summoning one Jaiveer, has been allowed.

(2.) The applicant is facing trial for offences punishable under Sections 302, 363, 364-A of IPC and under Section 11/13 of MPDVPK Act.

(3.) The facts of the case in short, which are necessary for the disposal of this petition, are that a boy namely Vikram had gone to his school on 13.08.2015 at 11:00 AM but thereafter he did not come back. Gum Insaan report was lodged, and later on the dead body of deceased Vikram was recovered from a well situated at Dikoli. The dead body was identified by the relatives of the deceased Vikram. The police after completing the investigation filed the charge sheet against the applicant for the above mentioned offences. It is not out of place to mention here that the case is based on circumstantial evidence.