CHETANBHAI NATWARLAL SHRIMADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application at the instance of the original accused Nos. 3,4 and 5 for anticipatory bail in connection with a first information report registered with the Nadiad West Police Station dated 30th October, 2017 being I-C.R. No.48 of 2017 for the offence punishable under sections 302, 304(B), 203 read with 114 of the Indian Penal Code and sections 3 and 4 of the Dowry Prohibition Act.

(2.) The first information report came to be lodged by the father of the deceased. The first information report is extracted hereunder;

(3.) Thus, it appears that the deceased was married to the original accused No.1, namely, Nilaykumar Natvarlal Shrimali.