VASIMAKRAMKHAN UMARKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 11204040210332 of 2021 registered with Matar Police Station, District: Kheda for the offences under Ss. 306, 504, 506(2) and 114 of IPC.

(3.) Facts and circumstances giving rise to fling of the present application is that, on 28/10/2021, deceased Nazminbanu, who happens to be daughter of the complainant, committed suicide by hanging herself at the matrimonial home. Deceased was married to Saddamhusein, and since last three years, he was working at Dubai. It is alleged in the FIR that on the day of incident i.e. on 28/10/2021, the accused namely Vasimkhan Pathan, Sadatmiya Rustammiya, Taiyabkhan Habibkhan and Nazbanbanu, had come to the house of the complainant, where they hurling abuses, as a result, altercation took place between the parties, as a result of which, the accused Nazbanbanu alleges that deceased having illicit relationship with the accused no. 1 Vasimkhan, creates matrimonial discord with the marriage life of Vasimkhan and further the accused no. 4 Nazbanbanu addressed the deceased as prostitute and made a remark asking her to die, as she is disrupting the accused Vasimkhan in the society. It is further alleged that, at that time, deceased was forced by the accused no. 1 Vasimkhan to maintain alleged relationship. It is alleged that due to altercation, the persons residing near the vicinity came at the place, as a result, the accused ran away. In this background facts, it is alleged that on account of alleged torture, the deceased decided to end her life and on the same day, she hanged herself in the room and committed suicide.