VIJAYBHAI MAGANLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apprehending the arrest, the applicants herein seek anticipatory bail in connection with the FIR being C.R.No. 11215007220029 of 2020 registered with Borsad Rural Police Station, Dist. Anand, for the offences under Ss. 302, 498-A, 203, read with Sec. 114 of the IPC.

(2.) Facts and circumstances giving rise to filing present application is that, the FIR in question is being filed against seven persons. Out of seven persons, the applicants herein have been implicated as accused Nos.4,5 and 7. The applicants are maternal uncle, maternal aunt and elder sister-in-law respectively of deceased Nishaben. Deceased had been married to accused No.1 Amit Thakkar. Marriage span is of 15 years. The complainant is brother of the deceased. The incident was occurred on 18/1/2022, for which, FIR came to be registered on 22/1/2022. It is alleged in the FIR that, before 8 years of the incident, the informant was came at the house of applicants. In the midnight, the informant came to know that, the husband (accused No.1) and accused No.3, beaten the deceased and caused bodily injury to the deceased. Thereafter, when deceased came at the parental home, parties have settled the matrimonial dispute amicably. It is alleged in the FIR that, even after settlement, the husband and co-accused treated deceased with cruelty and harassment. It is alleged by the informant that, on 18/1/2020, he received a message from the accused Manojbhai that, due to fell on the floor of washroom, deceased sustained head injury. It is alleged that, when the informant came at the village Borsad, he saw the dead body of the deceased and after postmortem, he came to know about the cause of death and accordingly, the FIR came to be lodged, alleging inter alia that, the accused in connivance with each other killed the deceased by strangulation.

(3.) This Court has heard Mr. Ashish M. Dagli, learned counsel for the applicant and Ms. Krina Calla, learned APP for the State.