DINABEN DHANSUKHJATI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri P.R.Abichandani, learned A.P.P. waives service of Rule on behalf of the Respondent.

(2.) The applicant - accused No.1 Shrimati Dinaben is the mother in law of deceased Ravina and applicant - accused No.2 Shrimati Hetalben is the sister in law of deceased Ravina i.e. husband's sister of Ravina. They have filed this Application for releasing them on Bail after their Regular Bail Application No.373 of 2002 was rejected by the learned Additional Sessions Judge, Rajkot on 17.5.2002.

(3.) The F.I.R. was lodged by Ansuyaben, wife of Ganeshpuri Kakupuri before the Gandhigram Police Station, Rajkot City, on 8.4.2002 at about 7.45 p.m. for the offences u/ss. 498-A, 306, 114 I.P.Code for the incident in question which took place on 8.4.2002 between 11.00 to 11.30 a.m. wherein her daughter Ravina, aged 25 years, mother of infant child (girl) of Six months committed suicide because of the constant torture meted out to her by her husband Bhavesh Dhansukhlal Jati, who has not even filed the Bail Application till today, as stated at the bar by the learned Counsel for the petitioner and by the present applicants - accused.