KALUBHAI ALABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(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.11193003210437 of 2021 registered with Amreli City Police Station, Dist.Amreli for the offences punishable under Sections 306 and 498A of the Indian Penal Code, 1860 as well as under Section 4 of the Dowry Prohibition Act, 1961.

(3.) It is the case of the prosecution that in the year 2016, the sister of the first informant namely, Kanchanben married with the applicant as per rights and customs of the society. Thereafter, she was used to complaint about ill-treatment given to her by the applicant and other relatives of the applicant. On 07.04.2021 at about 07:30 hrs., the brother of the first informant namely, Valjibhai informed the first informant that Kanchan called me and informed that she has administered acid due to ill-treatment of the applicant and accordingly, she was admitted in a hospital hence, the first informant and his brother rushed to the hospital and on 09.04.2021, during the course of the medical treatment, she died.