PATEL ATULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned Senior Advocate Mr.Syed has tendered an undertaking/affidavit of the present applicant. The same is ordered to be taken on record.

(2.) Learned advocates appearing for the respective parties have submitted that the parties have arrived at settlement and the affidavit reveals that the applicant is ready and willing to repay the amount as per the details mentioned in the affidavit.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191036220114 of 2022 registered with Navrangpura Police Station, District Ahmedabad City for the offences under Ss. 406 , 420 and 120B of the Indian Penal Code, 1860.