RINKU KAILASH PATHAK 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.11191065210613 of 2021 registered with Narol Police Station, Ahmedabad City, Dist.Ahmedabad for the offences punishable under Sections 306, 498A, 323 and 114 of the Indian Penal Code, 1860 as well as under sections 3 and 7 of the Dowry Prohibition Act.

(3.) The case of the prosecution in brief is that the applicant and the other co-accused have meted out cruelty and physical harassment to the deceased, which had driven her to commit suicide on 02.05.2021 by jumping from the gallery of the flat.