DEEPU VALMIKI Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal revision under Section 397 read with section 401 of the Cr.P.C., 1973 filed on behalf of petitioner/accused Deepu Valmiki is directed against the order dated 06.10.2017 passed by the Court of 3rd Additional Session Judge, Sagar in S.T.No.157/2017 whereby, a charge under Section 306 of the I.P.C. was framed against the petitioner.

(2.) The facts giving rise to this criminal revision may briefly be stated thus. Deceased was an 18 years old unmarried girl. She lived with her mother and younger brother. Deceased studied at Bright Career Special Academy, Vidyapuram, Makronia School in 11th Standard. She used to go to school every day and in the evening, used to attend coaching classes. About 5 months before the date of incident, deceased told her mother that petitioner Deepu Valmiki and co-accused Rohit Ahirwar, who also attend the same coaching class harass her. Her mother complained to her husband and elder brother Sandeep; whereon, they advised the mother of the deceased to stop sending the deceased to coaching classes. Whereon, her mother withdrew her from coaching classes. Thereafter, she readmitted the deceased to coaching classes in view of aproaching examination. Her mother used to take her for coaching and bring her back every day. After some days, her younger son Rajendra told her that Rohit comes with his friend to the vacant plot near their house. On 14.02.2014, deceased left home telling her brother that she was going to neighbour's house; however, she did not go there and went missing. On 15.02.2014, missing person report was lodged. Later, her body was discovered near Bogda bridge railway line Macronia. She was run over by a train.

(3.) The police filed a charge-sheet against the petitioner under Section 306 of the IPC before the Court. Co-accused Rohit Ahirwar being a juvenile was proceeded before the Juvenile Justice Board.