MAKARANI MOHASINKHAN NISSARMOHAMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present is an application under section 438 of Code of Criminal Procedure, 1973.

(2.) It is in connection with the First Information Report bearing Crime Register No. I-0001 of 2017 registered with Khedbrahma Police Station, Sabarkantha, on 10.01.2017 against the present applicant-accused for the offences under Sections 376, 354(d)(1)(i), 384 and 504 that this application is presented by the applicant.

(3.) According to the first informant, she was a teacher serving in a primacy school at village Jhanjhva. According to her, the applicant accused who was staying in the same society, was also serving in a primary school at different village. He was going every day in the same direction in a centro car. The complainant started going with the applicant accused in his car since last 1 1/2 years. It was stated that each one had the telephone number of one another. It was alleged that thereafter the applicant used to send messages on the mobile of the complainant. The allegations proceed to state that off late the applicant accused started making indecent demands.