DHULIBEN Vs. TAKHATSINH PRABHATSINH SODHA PARMAR

JUDGEMENT

(1.) Rule. Mr.Viren G. Dave, learned Counsel for Opponents No.1 and 2 and Mr.K.C. Shah, learned APP for respondent No.3 waive service of notice of rule.

(2.) The present petition is preferred by the Original Complainant, who is the mother of the deceased wife for the offence under Section 498(a), 306 and 114 of IPC.

(3.) The short facts of the case appears to be that Kesarben, who is the daughter of the complainant, has committed suicide and the complaint is filed on the accusation that there was cruelty and harassment by the husband, mother-in-law, father-in-law, and brother-in-law. The police arrested all the accused and ultimately the bail application was submitted being Criminal Misc. Application No.725/2003 before the Court of Sessions Judge, Nadiad. The learned Sessions Judge as per the order dated 27-10-2003 declined bail to the husband, Lalsinh Takhatsinh, whereas the father-in-law, the mother-in-law and the brother-in-law were granted bail on imposition of only two conditions, one was that the witnesses are not to be tampered with and another is not to leave the limits of Gujarat State without prior permission. It is against the said order qua father-in-law and the brother-in-law the present petition is preferred for cancellation of the bail.