DEVENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues involved in the present applications are identical in nature, Criminal Misc. Application No.25062 of 2017 is considered as leading matter.

(2.) The present application is filed for seeking following main reliefs:-

(3.) Brief facts as per the case of the applicant in this application, i.e., Criminal Misc. Application No.25062 of 2017 are as such that the on 17/8/2017, the husband of complainant - Kamleshbhai Bhesaniya consumed poison at his construction site and was admitted in the hospital. The husband of the complainant passed away on 3/9/2017 in the hospital. It is further the case of the applicants in this application that the complainant filed an FIR before Palsana Police Station for the offence punishable under Ss. 306 and 114 of IPC against the applicants and others alleging that her husband committed suicide due to pressure of the accused as he borrowed the amount on interest from the accused persons and there was pressure upon him. The same is registered as C.R. No. I 123 of 2017. Hence the present applications are preferred.