MAHENDRASINH KHANSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No. 11217019201174 of 2020 registered with 'A ' Division Patan City Police Station, Patan for offence under Sections 376(2)(n), 450 and 506(2) of the Indian Penal Code.

(3.) At the outset, learned advocates appearing for the respective parties have submitted that the dispute is amicably settled between the parties. The affidavit is filed by the complainant to that effect which is ordered to be taken on record.