ROHIT KUMAR Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) The petitioner has challenged order dated 27.12.2016 passed by the learned Additional Sessions Judge, Jammu, whereby charges for offence under Sections 294/506/509/306 RPC have been framed against the petitioner.

(2.) Before coming to the grounds of challenge, let me give a brief background of the facts leading to the filing of this petition.

(3.) A charge-sheet came to be filed by the police of Police Station, Bakshi Nagar, Jammu before the learned trial Court. The said proceedings arose out of FIR No.113/2015. As per the allegations made in the charge-sheet, petitioner-accused used to stalk the deceased and he would often hurl obscene remarks upon her. It was further alleged that the accused-petitioner would pressurize the deceased to go with him and when the deceased declined to do so, the petitioner-accused defamed her and this caused great anxiety to her. Because the deceased did not succumb to the tactics of the petitioner-accused, he would call her as an ill charactered lady and he would also call her son a drug addict and her mother-in-law as a lady of bad repute. On the date of occurrence i.e. 19.09.2015, the accused-petitioner called the deceased a prostitute. The deceased could not bear it anymore and she committed suicide by putting herself on fire after pouring kerosene oil upon her body.