SANGEETABEN RAMESHBHAI KHARPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure,1973, the applicants seek to invoke the inherent powers of this Court praying for quashing of the first information report being C.R. No.I-123 of 2017 registered before the Bhilad Police Station at Valsad for the offence punishable under Sec. 306 read with Sec. 114 of the IPC.

(3.) The crux of the allegations made in the FIR is that there was a love affair between the son of the complainant-Niteshbhai and the daughter of the accused No.1-Bhanuben which was disliked by the accused persons and, therefore, time and again, they scolded and threatened the son of the complainant to discontinue the relationship with Bhanuben, and on the fateful day, all the accused persons beaten the son of the complainant and detained him in the house of the complainant, and due to such incessant torture, harassment and insulting treatment meted out to him in the presence of the villagers by the accused persons, the son of the complainant, strangulated himself with the rope in his house, and thereby all the accused persons have abetted the deceased to commit suicide and, hence, the impugned FIR.