YUNUSBHAI KADARBHAI SAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Ld. APP Mr. Raval for respondent no. 1 and Mr. Vijay Nangesh, Ld. Advocate for respondent no. 2.

(2.) Heard. Ld. Advocate Mr. PM Lakhani for the petitioners, Ld. APP Mr. Raval for respondent no. 1 and Mr. Vijay Nangesh, Ld. Advocate for respondent no. 2 and perused the record.

(3.) The petitioners herein are accused in Sessions Case No. 180/2014. They have challenged the order dated 26/6/2015 passed below application exh. 3 in such Sessions Case wherein they are facing charges under sections 392, 366 and 452 of the Indian Penal Code [IPC]. One another complaint was filed by them under sections 326, 323, 504, 514[2] and 114. It is undisputed fact that the daughter of Salimbhai, who has committed suicide, had married to present petitioner no. 2 and there was matrimonial dispute between them, therefore, the daughter of Salimbhai, namely Samim, has filed application for maintenance. Said Salimbhai committed suicide contending that false complaint was filed by the petitioner no. 4 against him. Upon FIR by the sister of the victim, police has, after investigation, filed charge -sheet against present petitioners. Thereupon, the petitioners have filed an application at exh. 3 for discharge, which was dismissed by the impugned judgment.