JUJARSINH KHODARSINH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under section 439 of the Code of Criminal Procedure for regular bail in connection with CR.No.I-11209054200050 registered with Vadali police station, Sabarkantha on 14.02.2020 for the offences punishable under sections 306 , 504 , 506(2) and 114 of the Indian Penal Code.

(2.) Applicant is 72 years of age and suffering from various ailments. He also was under medical treatment of K.D. Hospital, Near Vaishnavdevi Circle, Ahmedabad since December, 2019. He is also suffering from Hernia and infection in the intestine and also was operated for his physical ailments earlier.

(3.) It is urged that the applicant is doing the business of finance and is giving loan to villagers on extra ordinary rate of interest. The complainant had borrowed some amount from the accused and It is alleged that due to torture and abetment of the applicant and other co- accused, he chose to end his life by committing suicide.