(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.11191066220019 of 2022 registered with Vasna Police Station, District Ahmedabad City for the offences under Ss. 406 , 420 , 315 , 323 , 294(b) , 506(1) , 114 of the Indian Penal Code.
(3.) Learned advocate for the applicant has submitted that one complaint bearing CR No.11191066220019 of 2022 came to be registered on 01/01/2022 with Vasna Police Station, Ahmedabad City. It is alleged in the said complaint that complainant is 21 years old and she had dispute with her husband and therefore, she left her matrimonial home and living with her parents. Further it was alleged in the said complaint that she is having love affair with one Kenil before one year and said Kenil has rented one premises and in that premises said Kenil and complainant is living as husband and wife and they are having physical relationship with their consent and further she got pregnant. Further it was alleged that the complainant came to know that said Kenil was married earlier and therefore, dispute arose between the complainant and said Kenil and further it was alleged that all the accused had threatened the complainant and given kick and fist blows and therefore, she was having pain in her stomach and therefore, she was taken to the hospital and doctor has declared that the child is dead in her womb and therefore, said complaint came to be lodged against four accused persons. After filing of the present complaint as well as quashing petition Sec. 376(2)(n) of the Indian Penal Code came to be added on 10/01/2022.