RINKU LODHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present criminal revision has been filed under Sec. 397 and 401 of Cr.P.C against the order dtd. 8/12/2022 passed by learned Sessions Judge, Guna in ST No.241/2022, whereby charge under Sec. 306 of IPC was framed against the petitioner.

(2.) In nutshell, case of the prosecution is that on 13/9/2022 around 9 PM, one Bhagwan Singh committed suicide by hanging himself at cement pillar situated in Mata Temple, Guna. On 14/9/2022 at 1:53 AM "merg intimation no.96/2022" regarding un-natural death of Bhagwan Singh was recorded at P.S., Guna by Devendra Singh Lodha (brother of the deceased) inter-alia stating that reason for suicide is unknown to him. No suicide note was recovered from the spot.

(3.) During investigation, the police recorded the statements of five relatives of the deceased and two other persons. The relatives of the deceased in their statements levelled allegations against the petitioner that deceased Bhagwan Singh borrowed Rs.1.00 lakh from the petitioner and he harassed the deceased for demanding repayment of the loan amount. On the date of incident i.e. on 13/9/2022 the petitioner kept the motorcycle of the deceased and due to the said harassment he committed suicide. After investigation charge-sheet (annexure P/2) was filed. The charge under Sec. 306 of IPC was framed by the Court below vide order dtd. 8/12/2022 which is under challenge in the present revision.