Gujarat High Court
Chanchalben W/O Bhanabhai @ Zinabhai ... vs State Of Gujarat & on 3 October, 2017
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/24220/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 24220 of 2017
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CHANCHALBEN W/O BHANABHAI @ ZINABHAI KOLI PATEL &
1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR ADIL R MIRZA, ADVOCATE for the Applicant(s) No. 1 - 2
MS SHRUTI PATHAK, ADDL.PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 03/10/2017
ORAL ORDER
1. Present application is preferred by the applicants under section 439 of the Code of Criminal Procedure in connection with C.R.No.I 169 of 2017 registered with Pardi police station for the offences punishable 498(A), 306 and 114 of the Indian Penal Code read with section 4 of the Protection of Women from Domestic Violence Act, 2005.
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R/CR.MA/24220/2017 ORDER
2. According to learned advocate for the applicant there is no immediate cause leading to the commission of suicide of the deceased. She had merely posted the message on the Facebook and ended her life. According to the learned advocate for the applicants, applicant No.2 is married and residing far away at her matrimonial home.
3. Rule returnable on 10.10.2017. Ms. Shruti Pathak, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondents.
4. Learned advocate for the applicants is permitted to bring on record the message posted on the Facebook, a copy of which, shall be given to learned Additional Public Prosecutor for the respondents.
Direct service is permitted.
(MS SONIA GOKANI, J.) SUDHIR Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Oct 07 10:01:18 IST 2017