KAMAL BALKISHAN DHAMEJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocates for the respective parties have submitted that they have amicably settled the dispute and an affidavit of the settlement dtd. 30/8/2022 filed on behalf of the complainant/authorized officer and the affidavit dtd. 7/7/2022 filed by the victim- Narsirao Ramakant Gangurde are already placed on record.

(2.) The present application has been filed for the following relief:

(3.) Learned advocate appearing for the applicant has submitted that other co-accused have been enlarged either on regular bail or anticipatory bail and looking to the nature of the offences registered against the applicant and allegations levelled against him, he may be released on anticipatory bail.