BHAGWANBHAI JINABHAI CHAUHAN 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.II-202 of 2017 registered with Vartej police station, Bhavnagar for the offences punishable under Sections 306 , 498-A and 114 of the Indian Penal Code.

(3.) Briefly stated, it is alleged that on the day of incident, Mr.Bhagwanbhai told his wife that if you want to die then you can and her sister-in-law - Ms.Asmitaben was also quarreling with her frequently and, therefore, due to harassment of her husband and sister-in-law, the complainant had gone to her 'Vadi' carrying kerosene and spread it over her body herself and set ablaze herself. Thus, the present complaint came to be lodged.