FAZALMOHAMMED MIYAMOHAMMED SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) Learned advocate Mr. Arbazkhan Pathan states that he has instructions to appear on behalf of the complainant. Registry to accept the vakalatnama and place it in the file.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11191028210109 of 2021 registered with Vejalpur Police Station, District Ahmedabad for the offences under Sections 376(2)(n) and 406 of the Indian Penal Code, 1860.