CHIRAGBHAI GIRISHBHAI PARMAR 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.I-156 of 2020 registered with Kadi Police Station, District Mehsana for the offences under Section 306 of the Indian Penal Code, 1860. (IPC)

(3.) The case of the prosecution in brief is that the disease, who is the husband of the first informant has committed suicide by hanging himself on the tree of farmland on 03.12.2020. It is further alleged that the applicant threatened her husband - deceased for the money, which was borrowed by him, which caused mental harassment to her husband. It is alleged that due to such harassment of the applicant, the deceased had committed suicide.