VIPUL CHANDULAL PARIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail in case under Sections 384, 387, 506 (2) and 306 I. P. C. In short the prosecution case is as under: - 2.The deceased Renu Khandchandani, an unmarried teacher was on friendly terms with the applicant from 3/4 years prior to the incident. On 7-2-2000, at about12. 30 a. m. she made a telephonic call to her brother, the informant Vipul Parekh, that the applicant had taken her signatures on some blank papers, her photographs, had started extorting money from her and out of fear, she had paid Rs. 70,000/- to him. She also told Vipul on telephone that the applicant had threatened her with dire consequences and that he would kill the children of the informant. The informant consoled Renu. Same day at 2 p. m. the deceased again contacted him and told him that she was very much scared and apprehended danger to her life. The informant told her not to worry. On 8-2-2000, at 1 p. m. the deceased made a phone call to the informant and told the latter that the applicant was blackmailing her to pay more money. The informant asked her to take precautions. On 8-2-2000, at 10 p. m. the informant reached her house and found her in a petrified condition and after listening to her problems, went to the house of one Lalchandani with whom he had family relations and also told him about the deceased had told him. On 9-2-2000, at 8.15 p. m. the deceased, as a consequence of the threats given by the applicant jumped from her house and committed suicide.

(2.) IT is significant to mention that the facts enumerated above have been set forth in the FIR.