KETAN NITINBHAI SAGATHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11208053202989 registered with Rajkot Taluka Police Station, Rajkot City for offences punishable under Sections 306, 323, 504 and 114 of IPC.

(2.) Mr. Mihir Vakhariya, learned advocate for the applicant, submitted that the applicant is the neighbour of Accused No.1 and that the main allegation against the applicant is of spreading rumors about the character of the deceased, who had committed suicide. He drew attention of the Court to the order passed by the coordinate Bench in Criminal Misc. Application No.3641 of 2021 dated 28.04.2021 to submit that the allegations made against the applicant are without any basis. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Ms. Thakore, learned Additional Public Prosecutor, submitted that the deceased had committed suicide on account of the continuous act of the applicant of spreading rumors regarding the character of the deceased. The deceased could not withstand the character assassination by the applicant and ultimately, committed suicide. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.