AJMALJI AMAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is in connection with the First Information Report bearing Crime Register No. I-14 of 2017 registered with Vadnagar City Police Station, Mehsana, on 20.02.2017 against the present applicants-accused for the offences under Sections 306 and 114 of the Indian Penal Code, 1860, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicants.

(2.) According to the first informant, before one year the complaint was filed by the applicants accused in respect of eve-teasing. In connection with the said complaint, bother of the complainant alongwith two other persons had gone to the court at Mehsana on 16.02.2017, where outside the court premises, one Thakore Ajmelji Ataji, Chaturji Kachraji and Jayantiji Popatji met them. They threatened the brother of the complainant and asked to give money for compromise, failing which they further threatened the complainant's brother that they would have to go to jail.

(3.) The complainant stated that because of such incident, his brother was in a tensed situation and was in a dilemma as to from where he would manage money. Thereafter, brother of the complainant consumed poison and died. The complainant stated in his complaint that the death was perhaps due to harassment by the applicants and other persons. On such premise of facts, the offences under sections 306 and 114 of IPC were alleged.