NARMADABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the earlier order passed by this Court, learned APP has tendered report received from Shri P.S. Vasava, Police Inspector, Jhoj Police Station, whereby, he has given explanation by trying to point out the facts of the matter and has submitted that as per his opinion, prima-facie offence is made out as the FIR is registered under Ss. -498(A), 306 and 114 of IPC . Such report given by the concerned Police Station is taken on record.

(2.) The report is not giving any explanation about how the offence is made out under Ss. 498A, 306 of IPC against the present accused persons. Therefore, from this report, no explanation is coming out on the record that why the offence is required to be registered against the present petitioners under the provisions of Ss. -498(A), 306 & 114 of IPC . Therefore, this Court is not satisfied with the explanation given by the concerned Investigation Officer and also think about the manner, in which, the investigation is carried out by the concerned Police Officer.

(3.) Now considering the matter on merits, the present petitioners - original accused nos.3 to 6 have prayed for the following reliefs: