VIJAYBHAI DINESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R.No.I38 of 2018 registered with Mahemdavad Police Station, Kheda.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate Mr.Ashutosh Dave appearing for the original complainant has strongly objected the submissions made by learned advocate appearing for the petitioner arguing that the petitioner was threatening the deceased to repay the money and therefore he was not in a position to stay at Haldarvas and started living in Ahmedabad since last three years. The name of the petitioner is clearly shown by the deceased himself in his suicide note narrating the name of the petitioner and constant torture was given by the petitioner to the deceased prima facie, found by the Investigating agency.