VALLABHBHAI NARANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.K.C.Shah waives service of rule for respondent No.1-State of Gujarat. Shri P.J.Yagnik waives service of rule for respondent-accused Nos.2 and 3.

(2.) The petitioner-original complainant-Shri Vallabh Naranbhai Parmar is a practising advocate before the Trial Court and brother of deceased-Shantaben has filed this revision application before this court against the impugned judgment and order 3.1.2002 passed by the learned Sessions Judge, Surendranagar releasing respondents-accused on bail in Criminal Misc. Application No.531/01 filed before him in connection with the offences registered against them under Sections 306, 498A, 114 of IPC and Sections 3 and 4 of Prohibition of Dowry Act in connection with the FIR No.86/01 registered at Muli Police Station.

(3.) The parties are belonging to a lowly strata of `Chamar'. The marriage of Shantaben and respondent-accused No.3-Anilkumar Balabhai on 6.5.1999. Deceased-Shantaben was carrying pregnancy of 8 months. But, fed up with the continuous torture given by her husband and others she consumed poison and committed suicide on 21.11.2001. The applicant-complainant -Vallabhai Naranbhai Parmar, who is real brother of Shantaben lodged complaint after two days of the incident against the respondents-accused and others for the offences under Sections 306, 498A, 114 of IPC and Section 3 of Prohibition of Dowry Act.