GITABEN AMRUTLAL KHARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.11195003220106 of 2022 registered with Amirgadh Police Station, District Banaskantha for the offences under Ss. 306, 468A and 114 of the Indian Penal Code, 1860 (IPC) and Ss. 3 and 7 of the Dowry Prohibition Act, 1961.

(3.) It is the case of the first informant that he is resident of Rajasthan and marriage of his sister (deceased) namely, Premlata Arvindbhai Kharva was solemnized as per their rites and rituals of the society with Arvindbhai Amratlal Kharva and out of the said wedlock, they have one daughter, who is aged about 9 months. It is alleged that the present applicant No.1, being mother-in-law of his sister, and applicant No.2 being sister-in-law of his sister, were harassing her sister (deceased) by saying that she has not brought anything in her marriage from parental house in dowry and because of such mental torture, the sister of the first informant committed suicide.