BHARATBHAI BADHABHAI MAYATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 307 , 323 and 504 of the Indian Penal Code and under Section 135 of the Gujarat Police Act for which FIR came to be registered at C.R. No.11193003200292 of 2020 with Amreli City Police Station, Dist: Amreli.

(3.) Considering the fact that the complainant is discharged, as also the nature of injury caused by the applicant, as also his willingness to pay a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) as submitted by the learned Counsel for the petitioner, to the victim who was allegedly injured by him, the petitioner is admitted to bail upon his filing undertaking that he would pay a sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) to the victim-injured within 15 days by account payee cheque drawn in the name of injured, as also on the below mentioned conditions.