DHANIBEN NATHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner herein has prayed for the following reliefs :-

(2.) Mr. Nisarg Jain, learned advocate appearing for the petitioner submitted that the petitioner is the mother of the deceased, late Manharbhai Nathubhai Parmar who committed suicide on 13/9/2018 due to the mental and physical torture on the part of his wife i.e. Kailashben Manharbhai Parmar and two more accused as the wife of the deceased had illicit relations with one of the accused.

(3.) It appears that the deceased i.e. Manharbhai Nathubhai Parmar and his daughter i.e. Vaishnavi Parmar who is only nine years old are having one joint bank account bearing No.35711373931 of SBI, Miyagam-karjan branch bank. The respondent authority without verifying and investigating the outcome of depositing the compensatory amount of Rs.4,12,500.00 in the joint bank account, the respondent No.2 authority had received the details of the aforesaid bank account and deposited the aforesaid amount on 29/10/2018 as the compensation under the provisions of Rules and only Rs.5,000.00 per month is paid to the petitioner.