ANIL JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision under section 397 read with section 401 of the Crimial P.C. has been filed against the order dated 13.4.2016 passed by learned Second Addl. Sessions Judge, Rajgarh in S.T. No.505/2015 whereby framed the charge under section 306/34 of the Penal Code against the applicants.

(2.) As per prosecution case, deceased Siddharth @ Siddhanath was running a Call-Center at Rajgarh in the name of Hanuman Chalisa which was operated as per the instructions and guidance received from the applicants viz. Anil Jain and Smt. Afrin Khan. On 16.5.2015 deceased committed suicide by hanging. Merg No.19/2015 was registered at Police Station Kotwali, Rajgarh. An inquiry was made and a suicidal note was recovered. As per suicidal note, applicants had assured the deceased that they will provide him financial assistance. On their assurance deceased had taken loan from different persons. After repeated demands, applicants had not provided him money. Resultantly, under pressure, deceased committed suicide. On the basis of inquiry report, Crime No.234/2015 for the offence under section 306/34 of the Penal Code has been registered against the applicants. After investigation, final report has been filed.

(3.) Considering the material on record, learned ASJ by the impugned order framed the charge against the applicants for the offence under section 306/34 of the IPC. Being aggrieved, applicants have filed this revision.