NATHABHAI DAHYABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present is a successive application seeking anticipatory bail under section 438 of the Code of Criminal Procedure, 1973. The earlier being Criminal Miscellaneous Application No.5504 of 2017 was withdrawn as per order dated 14th March, 2017.

(2.) The offences of which the applicants have been facing are under Sections 306, 498A and 114 of the Indian Penal Code, 1860 read with sections 3 and 4 of the Dowry Prohibition Act. A First Information Report bearing Crime Register No. I-22 of 2017 has been lodged on 02nd February, 2017 with Madhavpura Police Station, Ahmedabad against the applicants and another accused. Applicants happens to be accused Nos.2 and 3.

(3.) According to the complainant, his daughter Chandrikaben married on 27th May, 2010 with Vipulkumar Nathabhai Rathod-son of present applicants. Out of wedlock they have a son born, aged three years now. The allegations in the F.I.R. are about committing suicide by the daughter on 29th January, 2017 and that the same was because of harassment caused to her by the present applicant who happens to be father-in-law and mother-in-law of the deceased.