PARAMJEETSINGH CHAWALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has preferred this revision petition under Section 307 of the Cr. P.C. feeling aggrieved by the order dated 15-2-2007 passed by II ASJ, Mhow, in ST No. 45/2007, whereby ordered for framing of the charge under Section 306 of the IPC.

(2.) Briefly stated facts of the case are that deceased Jagdish had borrowed a loan from the applicant/accused Paramjeetsingh and he was paying the loan in instalment. Jagdish had committed suicide by consuming poisonous substance on 29-3-2006 in Mhow in his house. The matter has been reported to the police Mhow on which basis the police had registered inquest and started inquiry, sent the dead body of the deceasedi Jagdish for postmortem examination and during inquiry the statement had been recorded. The deceased had also written a suicidal note which has been seized by the police wherein he stated that because of repeated demand of money by the accused Paramjeetsingh he had committed suicide. After the inquiry the police had registered a case under Section 306 against the present applicant Paramjeetsingh and after investigation filed charge-sheet before the trial Court. The trial Court, by impugned order dated 15-2-2007 came to the conclusion that prima facie a charge under Section 306 of the IPC is clearly made out against the applicant therefore ordered for framing of the aforesaid charge against the applicant. Feeling aggrieved by which the applicant has preferred this revision.

(3.) Having heard the learned counsel for the applicant as well as Govt. Advocate for the State and perused the record.