KETANKUMAR SATISHBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11209024220324 of 2022 registered with Jadar Police Station, District Sabarkantha for the offences under Ss. 354B , 323 , 504 and 114 of the Indian Penal Code, 1860 ( IPC ) and Sec. 135 of the Gujarat Motor Vehicles Act.

(3.) It is the case of the first informant that he lodged the complaint alleging that she is residing with her family and doing house hold work. On 14/3/2021 at around 8 pm, while she was doing house hold work in the wash area of her residence and her parents were also present in the house, at that time, accused Nos.1, 2 and other two unknown persons came to her house. The accused No.1 informed her that since her brother has done a love marriage with her nephew, they have come to take her with them. The accused persons abused her and accused No.1 tried to snatch the first informant and had also torn her clothes. The first informant was injured by iron fencing and when her father tried to interfere, he was beaten and given stick blow on the back by the accused No.1 and and given fist blow by the accused No.2. Upon shouting, the persons, who were working nearby, came at the place of incident and saved the father of the first informant. Thereafter, the first informant called the police and hence, the accused ran away from the place of incident.