JAYEDEEPSINH PRAVINSINH CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The present criminal appeal arises from an order of the Gujarat High Court, dtd. 9/5/2024, whereby the Court rejected the Criminal Revision Application No. 536 of 2024 filed by the appellants herein and refused to discharge the appellants - accused from offences punishable under Sec. 306, 498A and 114 of the Indian Penal Code, 1860 [IPC].

(3.) FIR No. 11206038210259 of 2021 dtd. 18/4/2021 was registered at the instance of the deceased's father against the appellants herein for offences under Sec. 306, 498A, 114 of the IPC. It was alleged that the appellant no.1 was married to the deceased - wife in the year 2009. The deceased - wife was residing in the matrimonial house with her in-laws, that is, appellant nos. 2 and 3. For the first five years of the marriage, no child was born to the couple. The deceased - wife was subjected to physical and mental harassment owing to this and thus returned to her parental home. When she returned to her matrimonial home on being convinced by her parents, a son was born to the deceased in the next few years. Around twelve months before the alleged incident, the deceased had informed her father - the informant that the appellant - accused had sold her ornaments, given to her as streedhan during her marriage, and whenever she demanded return of the same, she was physically and mentally harassed. On 18/4/2021, the informant received information that the deceased had committed suicide by hanging herself. It is alleged that it was due to the physical and mental harassment meted out by the appellant - accused that the deceased was compelled to commit suicide.