CHINTAN HITENDRABHAI NAVSARIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused have prayed for anticipatory bail in connection with the FIR being C. R. No. 11210005221389 of 2022 registered with Athwalines Police Station, Dist. Surat for the offences punishable under Ss. 498 (A), 504, 306 and 114 of the Indian Penal Code .

(2.) The applicant happens to be the husband who married the deceased in February, 2018.

(3.) As per the FIR registered by father of the deceased viz. Baldevbhai Tulsidas Retivala on the date on which the complaint was registered i.e. 1/12/2022, he received a phone call of father-in-law of his deceased daughter viz. Jinal calling him immediately at her residence. Upon reaching the residence of the her daughter, father-in- law of the deceased - Jinal told the complainant that to take her daughter to her parental home and we will call her back after two days. At that time, the daughter of the complainant was very much stressed and worried and thereafter, when the complainant who is a rickshaw driver had gone with his rickshaw at around 10:30 A.M., wife of the complainant called him and said that deceased - Jinal hanged herself with Dupatta with a hook of ceiling and he reached to the hospital where he found that the daughter of the complainant had expired. As per the complaint, since deceased - Jinal - daughter of complainant was harassed mentally and physically and she was tortured and she was taunted for having a girl child and when the harassment and torture were beyond her stress bearing capacity, she committed suicide.