NAWAZ SHABIRBHAI SAFIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the present applications have been arise out of the common FIR therefore they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11202057210514 of 2021 registered with Sikka Police Station, Dist.: Jamnagar for offences punishable under Sec. 376(2)(n) , 323 , 363 , 506 , 506(2) and 114 of IPC, Sec. 4 and 6 of the Protection of Children from Sexual offences Act, 2012 and sec. 3(2)(5) of the Atrocities Act, 1989.

(3.) Since the matters are under Atrocities Act, the complainant has been made party respondent no.2, but as per the report the notice of Rule could not be served, as the respondent no.2 and her family had left the last known address and their whereabouts could not be known despite several attempts. Thus, in absence of respondent no.2, the present applications have been heard.