DHARMENDRASINH AMBALAL MAHERA 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.11197035200741 OF 2020 registered with Desar Police Station, Dist. Vadodara for the offences punishable under Section 306 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that : the FIR has been filed by brother of the deceased, inter alia, alleging that her sister Madhuben went missing on 26.09.2020 from their residence at Udalpur, Charanvas, Taluka Desar, Dist. Vadodara, for which he along with other relatives searched for her sister but could not locate her. It is further alleged that on the next day i.e. 27.09.2020, the found duppata and slippers of her sister near check-dam of Kun River and on same day they filed a missing report at Desar Police Station, Dist. Vadodara. It is also alleged that on 28.09.2020, the deadbody of her deceased sister Madhuben was found from Mahisgar River near Ramnagar. It is the case of the first informant that her sister was earlier going for a job at the office of the applicant at Timba Road, Godhra, Panchmahal and as he was harassed and tortured by the applicant with a view to keep sexual relation, her sister had left the job. It is also the case of the prosecution that the applicant even after that continued to harass her sister on instagram and phone and as a result thereof, her sister committed suicide, for which instant the FIR has been lodged.