PARVEJ Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision preferred under Section 397 of the Cr.P.C. is directed against order dated 18.05.2017 passed by learned Additional Sessions Judge, Link Court, Bhikangaon in S.t. No.95/17, whereby inter alia charge for offence under Section 306 / 149 of IPC has been framed against the petitioners.

(2.) As per prosecution, minor daughter of Kadwa and Sharmila (accused persons) viz. Arti was missing from her home. In this regard, missing report was lodged by Kadwa with the Police Station. Gopal son of deceased Nanibai was also missing from his house and the petitioners had suspicion that Arti has been enticed away by none else than Gopal and because of this suspicion, the petitioners were mounting pressure on Nanibai and other family members of her family to come out with the details as to where Arti has been concealed, however, they could not reveal anything as they had no knowledge about the same.

(3.) The allegation against the petitioners is that they in conspiracy with Kadwa and Sharmila, abused Nanibai and his family members and were holding out threats that they will take away the female members of the family and will subject them to rape and only then Nanibai and others will come out with the details about concealment of Arti. Allegedly, this state of affairs continued for about 7 to 10 days. As per prosecution, in the meantime, on 29.1.2017, in the evening Nanibai committed suicide by hanging herself from the ceiling of the house.