IMRAN ASHRAFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(2.) By way of the present application filed 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.I-11191047210028 of 2021 registered with Mahila Police Station (East), District Ahmedabad for the offences under Sections 354, 354(d)(2), 506(2) and 507 of the Indian Penal Code, 1860 (IPC).

(3.) The case of the prosecution in brief is that the applicant had called the first informant to meet him and had asked the first informant to succumb to his demand and when the first informant refused to do so, he had threatened to show the photographs to her in-laws, which were taken before her marriage.