SHAKTISINH PRABHATSINH JADEJA 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.11993003201647 of 2020 registered with Anjar Police Station, Gandhidham, District Kachh (East), for the offences under Section 306 of the Indian Penal Code, 1860 ( for short " the IPC") and Sections 33(3), 42(a) and 42(d) of the Money Lending Act.

(3.) The case of the prosecution in brief is that the deceased Pankajbhai i.e. the brother of the complainant had committed suicide on 03.09.2020 as the various accused, who are named in the FIR had time an again harassed him for recovering the money which were borrowed from them.