SANJAY KANAKMAL AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present applications filed under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.I-11210008200908 of 2020 registered with Sarthana Police Station, Surat City, District Surat for the offences under Ss. 306 and 114 of the Indian Penal Code, 1860. (IPC)

(3.) The facts narrated in the FIR are that the daughter of the first informant namely, Panchilla, aged bout 26 years used to work as CA in Agrawal and Dhandhania Chartered Accountants Firm since last one and half years. The present applicants are the partners of the Agrawal and Dhandhania CA firm. It is alleged that on 30/6/2020, the daughter of the first informant had committed suicide by hanging due to harassment meted out by the applicants. It is further stated that on 23/6/2020, the deceased had gone to attend a religious function arraigned by one Shri Rajeshbhai Jivanbhai Sundani in Shreeji Yarn, who is one of the clients of the applicants firm, on invitation and the applicant - Sanjay Agarwal, who was also the invitee, arrived at the function and on seeking the deceased at the function scolded and defamed her by blaming that she was was doing job with Shreeji Yarn, and he threatened the deceased to drag her to court as well as to get her CA's license rejected due to which, the deceased went into depression and resigned from her job and sent her resignation through e-mail. It is further alleged that because of such harassment by the applicants, the deceased had committed suicide on 30/6/2020.