DINESH @ HAMIR JESHABHAI GAAGIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned A.P.P. 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. being C.R.No.I-73 of 2017 registered with Mahila police station for the offences punishable under Sections 306 , 498(A) and 114 of the Indian Penal Code.

(3.) Briefly stated, it is alleged that the daughter of the complainant was subjected to mental and physical harassment at the hands of the accused persons. It is alleged that the daughter of the complainant was found to be missing from her matrimonial home and it was informed to the complainant that the daughter of the complainant was found dead in a well. Thus, the present complaint came to be lodged.