CHATURBHAI BHAGVANIJIBHAI BHADJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Darshan Dave, learned advocate has instructions to appear on behalf of respondent no.2 and he assures to file appearance on behalf of respondent no.2 - first informant today itself.

(2.) He tenders affidavit affirmed by the first informant dated 2/12/2021 wherein she discloses that the matter is settled between the parties and if the appellant is released on bail she has no objection. The said affidavit is taken on record. The first informant - respondent no.2, is present in the Court and duly identified by learned advocate for respondent no.2.

(3.) This Appeal under Sec. 14 A is preferred by the appellant praying for regular bail in connection with an offence registered at C.R.No.11202002212235 of 2021 with City C Divison Police Station, Jamnagar for the offences punishable under Ss. 376(1) and 506(2) of the Indian Penal Code as also under Ss. 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989 (hereinafter referred to as 'the Act ').