HASAN ADAM KOTAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Kamlesh Kachhva, learned advocate states at bar that he has instructions to appear on behalf of the original complainant. He seeks permission to file his appearance and affidavit on behalf of the original complainant. Permission granted. Registry is directed to accept his Vakalatnama and affidavit on behalf of the original complainant.

(2.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I-91 of 2017 registered with Mangrol Police Station, Junagadh.

(3.) Briefly stated that on 27.09.2017, the incident occurred and the complaint is lodged on 12.12.2017 wherein the victim alleged that before 13 years her marriage solemnized and out of the said wedlock three sons and one daughter born. That before two and half months she was busy doing house hold work and her husband was not present and at that time accused person came and made illegal demand and committed offence without her consent. That after that many times the accused person came and committed alleged offence without her consent and given threat to her. That on 22.10.2017 at around 3:30 o'clock when her husband was not present, the accused came and forcefully taken her to the room and at that time her husband came and the victim opened the door and the applicant ran away. Thus, the FIR came to be lodged.