KHURSHIDABANU Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with FIR being C.R. No.11191028210540 of 2021 with Vejalpur Police Station, Ahmedabad City, District Ahmedabad for the offences under Sections 306, 498A and 114 of the Indian Penal Code, 1860.

(3.) The facts narrated in the FIR in brief is that the deceased was the daughter of the first informant, who got married to accused No.1 - Samirbhai on 15.12.2017 as per the muslim rites and ceremonies. The deceased was seven months pregnant and during 15.12.2017 to 17.04.2021 accused, including the present applicants, who are parents-in-law of the deceased, in conspiracy with each other have tortured mentally and harassed to the first informant's daughter and have also abetted to the deceased for committing suicide and consequent to the harassment by the accused, including the present applicants, the daughter of the first informant committed suicide by hanging herself. Consequently, the FIR has been lodged against the accused under the relevant provisions of law.