LAVJIBHAI AMARSHIBHAI BHALODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application at the instance of the complainant purported to be one under section 407 of the Cr.P.C., 1973 read with section 482 of the Cr.P.C., 1973

(2.) The reliefs prayed for are as under;

(3.) The applicant herein lodged a first information report at the Viramgam Rural Police Station, Ahmedabad for the offence punishable under sections 323, 384, 389 and 120-B of the Indian Penal Code against, in all, seven persons, which includes a Police Officer. The Police Officer is shown as an accused No.7 in the first information report, namely, Jagdishbhai. He has been denied bail by the court below and is in the judicial custody having regard to his past antecedents.