BASIR AAMINBHAI KHAKHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant 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 - 06/2017 with Mahila Police Station, Jamnagar for the offences punishable under Sections 306 , 498(A) and 114 of the IPC.

(3.) It is briefly stated that the complainant is having two sons and one daughter namely Sabina who got married with the present applicant before one and half year. That after 8 months of marriage, the applicant and his wife Sabina were residing with the applicant's parents house at Jamkhambhaliya and that since Sabina's in-laws and husband had given physical torture to Sabina, she left the matrimonial house and started living with her parents at Jamnagar. That after some time, applicant and Sabina started residing separately at Jamnagar. That on 30.01.2017 at about 11:00 a.m. Sabina came at her parent's house and was talking to her mother and at that time the complainant came to know that her daughter fallen down at house and thereafter, they came to know that she had committed suicide by drinking acid at home and thus, the FIR came to be lodged.