SALMABANU MERABKHAN BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed praying for cancellation of an order of bail passed by the In-charge Additional Sessions Judge, Patan dtd. 26/4/2021 in Criminal Miscellaneous Application No.86 of 2021 whereby respondent no.2 - accused is ordered to be released on bail in connection with FIR, being C.R. No.11217027210277 of 2021 registered with Radhanpur Police Station, Patan for the offence punishable under Ss. 376(1), 354 A(1)(i), 354 D(1(1), 458, 342, 504 and 506(2) of the Indian Penal Code and for the offence punishable under Sec. 135 of the Gujarat Police Act.

(2.) Respondent no.2 herein is said to have committed the offences aforesaid with the applicant - first informant.