RANJITSINH GANDAJI VAGHELA 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 FIR being C.R.No.11216010200384 of 2020 registered with Pethapur Police Station, Dist.Gandhinagar for the offences punishable under Sections 306, 384 and 114 of the Indian Penal Code, 1860 (the IPC).

(3.) The case of the prosecution in brief is that - the present applicant and accused No.2 had given money to the deceased and the deceased had lent such money to accused Nos.3 to 8. It is further alleged in the FIR that the applicant and accused No.2 were forcing the deceased to pay back the money, which the deceased was not able to return and further the car of the deceased was also taken away by the applicant and he was given threats, which caused mental harassment and, therefore, on 16.09.2020 the deceased committed suicide by hanging himself.