(1.) Revisional powers of this court u/S 397/401 Cr.P.C. are invoked assailing order of framing of charge dated 23/11/2016 passed by Addl. Sessions Judge, Ambah, District Morena (M.P.), against the petitioners who are 3 in number alleging offence punishable u/S. 306/34 IPC for abetment to suicide of deceased Malati who died due to hanging.
(2.) Learned counsel for rival parties are heard on the question of admission and final disposal.
(3.) Sessions Trial No. 165/12 in the court of A.S.J., Ambah, District Morena where petitioners are accused arose out of refusal of the court to accept closure report submitted by police and a complaint u/S. 200 Cr.P.C. preferred by respondent No. 2 against petitioners in December 2007.