HARISHKUMAR KANAIYALAL BOLIVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.Jirga D. Jhaveri, learned Additional Public Prosecutor, has submitted the Action Taken Report dated 27.12.2017, under the signature of Shri T.K. Devmorari, Probationer Police Sub Inspector, Nikol Police Station, which is taken on record.

(2.) We have heard Mr.Rahil P. Jain, learned advocate for the petitioner and Mr.Adil R. Mirza, learned advocate for respondents Nos.3 to 5. Respondents Nos.3 to 5 are also present in person. Respondent No.3, the mother of the corpus Nisha, wife of the petitioner, has submitted before us that the marital life of the petitioner and the corpus Nisha was not good for the past two or three years. Nisha used to complain that the petitioner was suspicious of her and did not allow her to go out of the house. There were also complaints that the petitioner used to beat Nisha frequently. On one occasion, Nisha registered a "Janva Jog" with the Gota Police Station regarding physical torture and beatings inflicted by the petitioner upon her.

(3.) We find that the conduct of the petitioner in not revealing material information before the Court is not satisfactory.