ALAMGIR IMAMUDDIN ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 270/2017 with Mahila Police Station, Rajkot for the offences punishable under Sections 306 , 498(A) and 114 of the IPC.

(3.) It is briefly stated that the original complainant Mr. Mohammad Aminuddin Mohammad Rezadin Ansari, gave written complaint dated 25.12.2017 alleging, inter alia, that on 24.12.2017, his daughter Heena Tabassum (daughter of in- law of applicants) hanged herself and have committed suicide because of alleged mental and physical torture from in-laws and therefore, the FIR came to be lodged.