YOGESHBHAI CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11191007201228 of 2020 before Bapunagar Police Station, District: Ahmedabad City for the offences punishable under sections 406, 420, 494(b) and 506(2) of the Indian Penal Code and under sections 40 and 42(d) of the Gujarat Money Lending Act..

(2.) Learned advocate for the applicant submits that that due to intervention of the elder of the family as well as the society, the matter is amicably settled between the parties and the complainant has no objections if the applicant is released on anticipatory bail and the copy of the Compromise Deed has been placed on record.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.