PARTH PIYUSHDASH SADHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11993003201647 of 2020 registered with Anjar Police Station, Dist.Kachchh (East) - Gandhidham for the offences punishable under Section 306 of the Indian Penal Code, 1860 and under Sections 33(3), 42(a) and 42(d) of the Gujarat Money Lenders Act.

(3.) The case of the prosecution, as mentioned in the complaint, is that the applicant along with other co-accused, from whom the deceased had borrowed certain amount as loan on interest, were continuously harassing the deceased regarding repayment of such amount with interest. It is also alleged that the applicant as well as other co-accused used to call the deceased and threatened him, due to which the deceased was remaining under pressure and ultimately had succumbed to such pressure and committed suicide by strangulating himself at his factory premises. Accordingly, the FIR has been filed against the applicant others.