SUBHASHBHAI JERAMBHAI KUDECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C. R. No.11203037220370 of 2022 registered with Manavadar Police Station, District: Junagadh for the offences punishable under Ss. 306, 506 and 114 of the Indian Penal Code.

(2.) Heard learned advocate Mr. Rathin P. Raval for the applicant and learned APP Mr. Manan Mehta appearing for the respondent - State.

(3.) As per the FIR on 30/9/2022 registered by one Girishbhai Dhirajlal @ Dhirubhai Gohel, it was stated in the FIR that on 28/7/2022 when he was on job, in the afternoon he came to know that his father Dhirajbhai @ Dhirubhai set himself on fire and was burnt and was taken at Government Hospital at Manavadar. When he reached to the hospital, he saw that the treatment was going on and his father was burnt badly. When he was taking his father from Manavadar to Junagadh in the ambulance and asked his father about the incident, his father told the first informant to dial a call to one Narendrabhai and therefore, he dialed a call to Narendrabhai who happens to be the step brother of the first informant and in that telephonic conversation the father of the first informant told Narendrabhai that his neighbor Harilal Kantilala Kava and Subhashbhai Jerambhai Kudecha i.e. the present applicant used to pressurized him to sale his residence at a cheaper price of Rs.7,00,000.00 and used to threaten him by breaking his legs and used to tell him to vacate the house and go away and therefore, being frustrated by the aforesaid threats, the father of the first informant set himself on fire. Ultimately on 30/7/2022, the father of the first informant was taken to a bigger hospital at Ahmedabad and ultimately on 7/8/2022 the father of the first informant died. Thereafter, on 14/8/2022, the present applicant told the first informant that Dhiriya had gone i.e. his father has died and now its your turn and therefore, on receipt of the aforesaid threat, the FIR was registered.