DARSHNABEN @ NISHABEN K PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant has filed this application under Section 439 of Code of Criminal Procedure for grant of Regular bail in connection with I -C.R. No.116/2008, registered at Talala Police Station, Junagadh, for the offenses punishable under Sections 406, 420, and 114 of the Indian Penal Code.

(2.) THE case of the prosecution is of alleged cheating by the wife, who left the house of the husband after her second marriage in about 20 days time.

(3.) LD . Advocate Mr. M.M.Tirmizi appearing for the applicant -wife has urged that this is only an attempt to wriggle out of legal liabilities as a husband because the matrimonial life was not smooth. He urges the Court that this is novel way of alleging against the wife, who otherwise is not found to have either cheated or defrauded the husband in any manner. She resides with her children from the first marriage and no cause is made out for lodging such a complaint.