SUMIBEN JAVSING MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11993014200689 of 2020 with Dudhai Police Station for the offences punishable under Sections 302, 201, 114 of IPC.

(2.) The short facts of the FIR are that accused No.1 was in illicit relationship with accused no.2, about which husband of accused No.1 (deceased) came to know. It is alleged that as the husband of the accused no.1 was coming in their way, the accused nos.1 and 2 mixed the poison in the food and it is alleged that the accused no.3 has used the blanket and pressed the same on the mouth of the deceased. Thus the accused no.1 and 2 is alleged to have hanged the deceased by tying him on a rope. It is further alleged that subsequently the dead body was thrown in the well and in this way the Rs.1 accused committed the offence in connivance with other and thus FIR in question came to be filed.

(3.) Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.