KHODABHAI NARAYANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present applications filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.11195051210074 of 2021 registered with Thara Police Station, Dist.Banaskantha for the offences punishable under Sections 306 and 114 of the Indian Penal Code, 1860 as well as under Sections 40 and 42 of the Prevention of Money Laundering Act, 2002.

(3.) The case of the prosecution in brief is that the accused No.1 Rekhaben Agraji Thakore was having illicit relationship with the deceased and both were living in live in relationship as husband-wife. The accused No.1 was having illicit relationship with accused No.4 also. The accused No.1, in connivance with accused Nos.2 to 4, had hatched a conspiracy of not permitting the deceased to enter their agricultural field and harass him. It is alleged that rest of the accused Nos.5 to 20 had lent money to the deceased and with that regard though they have already received more amount of interest, they were demanding more money and harassing the deceased and therefore, he had committed suicide and hence, the present F.I.R. has been registered.