JODDHA BHARATSINH VIKRAMSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 seeking prayer of anticipatory bail in connection with the FIR being C.R. No. 11196030200868 of 2020 registered with Sayajiganj Police Station, District: Vadodara City for the offences under Ss. 306, 386, 506(2) and 114 of IPC and Ss. 38, 40 and 42 of Gujarat Money Laundering Act, 2011.

(2.) The case of the prosecution is that one Alpeshbhai Nanjibhai Patel-husband of the complainant decided to end his life and committed suicide on 6/10/2020 in Room No. 105 of Hotel Amity at Vadodara at Vadodara. The wife-complainant lodged an FIR against ten persons. The applicant herein has been arraigned as accused no. 9 in the alleged FIR. The investigating agency found one suicide note at the hotel room, wherein names of ten persons as referred in the FIR were disclosed by the deceased. It reveals from the suicide note that the persons named in the FIR are harassing the deceased and he is ending his life due to said harassment. It further reveals from the note that he had paid Rs.2.00 crore 41 lakh to them, however, they are pressurizing for further amount and threatening him to kill also. It is specifically mentioned in the suicide note that for his act of suicide, his partner Narendrasinh Vaghela is responsible as he earned Rs.2.00 crore and now he is not cooperating him and therefore, he decided to end his life.

(3.) This Court has heard Mr. Kartik V. Pandya, learned advocate for the applicant, Mr. Jaimin A. Mehta, learned advocate for the original complainant and Mrs. Krina Calla, learned APP for the respondent-State.