PRAHLADBHAI MANSUKHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - father-in-law of the deceased under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR No.11192050200770 of 2020 registered with Sanand Police Station, District: Ahmedabad (Rural) for the offences punishable under Sections 306 and 498A of the Indian Penal Code and under Sections 3 and 7 of the Dowry Prohibition Act.

(2.) Heard learned Advocate Mr. R.J. Goswami for the Applicant and learned APP Mr. H.K. Patel for the Respondent-State through Video Conference.

(3.) It is alleged in the FIR that the daughter of the first informant i.e. deceased got married with accused no.1 namely Sureshbhai Prahladbhai Thakkar, son of the applicant, before four years. After some span of time, cruelty was committed upon the deceased by saying that the deceased is black and has not brought anything at the time of marriage and an amount of Rs. 5 Lac was demanded from her. It is alleged that before 8 days the deceased was taken by the first informant at her home but after 3 to 4 days, again the deceased was sent to her matrimonial home and thereafter the present incident has occurred. It is alleged that first informant and her relatives including her husband, etc. went to the house of the accused, where the accused was present and one of the witnesses viz. Ratilal Kanbhai Bharwad has stated that the deceased was found hanging in the house and cut the saree and deceased put on the floor, but the deceased had succumbed to the injuries, therefore, in the aforesaid facts and circumstances, FIR came to be registered.