JAVEDKHAN JEEVANKHAN BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Ronak Raval waives service of rule on behalf of the respondent State. In the facts and circumstances of the case, the present application was taken up for final consideration today itself.

(2.) It is in connection with the First Information Report bearing Crime Register No. I-6 of 2017 registered with Kakoshi Police Station, Patan, on 08.02017 against the present applicant-accused for the offence under Sections 498A and 306 of the Indian Penal Code, 1860, that this application under Sec. 438 of the Code of Criminal Procedure, 1973 is presented by the applicant.

(3.) The first informant stated in the FIR that the marriage of his sister had taken place before 12 years and there were three children out of the wed-lock. It was stated that whenever she used to come to parental house, she had complained about suspicious nature of her in-laws. It was alleged that in-laws were quarreling with her. On fateful day, she died having taken poison. The complainant stated that he was informed about the incident and he rushed to Dharpul village, where the victim was admitted in the hospital.