SONU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.GK Vaghani has submitted that he has instructions to appear on behalf of the original complainant and wants to file his vakalatnama. He has submitted that the matter has been settled between the parties and he has already filed an affidavit dated 17.10.2020 of the complainant to that effect. He has forwarded his vakalatnama as well as copy of the affidavit to the learned Court Master. The same are ordered to be taken on record.

(2.) Heard the learned advocates for the respective parties through video conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11210021200899 of 2020 registered with Katargam Police Station, Surat City for the offences under Sections 406 , 420 , 504 and 120B of the Indian Penal Code, 1860.