ZAKIRMIYA HAYATMIYA SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 11/12/2020, this Court, while recording the submissions advanced by the learned advocate for the applicant in detail, and in light of the seriousness of the allegations made in the present application against the police officer, had issued directions to the Commissioner of Ahmedabad City as well as to the Assistant Commissioner of Police (Mahila Police Station) to file appropriate report with regard to the involvement of the Police Officers in the matter and also the complicity of the applicant in the offence.

(2.) As recorded in the order dtd. 14/6/2021, thereafter, comprehensive reports of both the afore-noted officers were ordered to be taken on record. This Court has perused the reports.

(3.) By way of the present application filed under Sec. 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191024201414 of 2020 registered with Ramol Police Station, Ahmedabad for the offences under Ss. 354A(1)(i), 354B, 354D, 376(2)(n), 377, 108, 506(1), 294B and 114 of the Indian Penal Code, 1860 (IPC).