PARMAR RAMESHBHAI JETHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Application for anticipatory bail has been preferred under section 438 of the Criminal Procedure Code in connection with First Information Report registered with Idar Police Sation, District: Sabarkantha being C.R.No.I 167 of 2020 for the offences punishable under Sections 306 , 498(A) and 114 of the Indian Penal Code.

(2.) All the three applicants are respectively the elder brother-in-law (Jeth), younger brother-in-law (Der) and the brother-in-law (Nandoi) of the deceased. The accused No.4 Mr. Punamchand Parmar - the husband of the deceased has been granted the regular bail in Criminal Misc. Application No. 6014 of 2020 vide order dated 29.04.2020.

(3.) The present applicants are before this Court, urging that they were not in connection with any of the allegations made in the FIR. They were not even residing with the deceased or her family. They came to know about the said news of deceased having committed suicide at her husband's place and no role at all has been played by any of the applicants.