- (1.)By way of this petition under Section 482 of Cr.P.C. the applicants have challenged the registration of Crime No.204/2012 at Police Station Themi District Narsinghpur for the offence under Section 306/34 of IPC.
(2.)The prosecution story, in short, is that the deceased Bhagwandas Bairagi had committed suicide on 15.7.2012. The brother and relatives of the deceased had stated that one day prior to the incident, a quarrel took place between the applicants and the deceased in which the applicants abused the deceased with obscene words, and therefore he committed suicide. After due investigation, a charge sheet was filed before the competent Court and the case is committed to the Sessions Court.
(3.)I have heard the learned counsel for the parties.