S. K. Awasthi, J. - (1.)The applicant is aggrieved by the order dated 02/11/2017 passed by learned XIII Additional Sessions Judge, Indore in session trial No. 498/2017 whereby the trial Court has framed charges against theapplicant for commission of the offence punishable under section 306 of Indian Penal Code (in short "IPC").
(2.)Briefly stating the facts are that on 18/04/2016, Police got an information from Sub-Inspector Balram Raghuvanshi deceased Rahul Jain committed suicide by hanging himself at his house. On the basis of said information police lodged Merg intimation No. 24/2016 under Section 174 of the Cr.P.C. and investigate the matter. During investigation of Merg police seized one suicide note from the possesion of his father Ramchandra from the house of deceased in which it is mention that the present applicant/accused alongwith other co-accused Mukesh had extorted lacs of rupees from him and they threatened to kill him due to which the deceased committed suicide. On the basis of which, the police registered FIR for the offence punishable under section 306 of IPC at Crime no. 135/2017 on 11/03/2017. The police arrested the applicant and after completion of investigation, charge-sheet was filed.
(3.)Learned trial Court, after perusal of entire material on record , by the impugned order, came to the conclusion that prima-facie, charge under section 306 of IPC is made out against the applicant. Being aggrieved by the impugned order, the applicant has preferred the present revision before this Court.