USHABEN DAMJIBHAI CHAVDA 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.I-11211050210008 of 2021 registered with Thangadh Police Station, District Surendranagar for the offences under Sections 323, 324, 326, 504, 435 and 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the wife of the complainant i.e. Meenaben was residing at her parental house since eight months due to family disputes between husband and wife. Meanwhile, she gave birth to a baby-boy and, therefore, the complainant went to meet his wife on his bike bearing no.GJ-13-SS9614 on 05.01.2021 at 11:30 a.m., when he reached there, the father-in-law assaulted him with dhariya on his head. It is further alleged that the applicant no.1 and her sister assaulted with knife, accused no.2 assaulted with dhariya on head and accused no.3 assaulted with knife on the back side of the complainant as well as accused no.2 and 3 have burned the moped bike of the complainant.