KAPILBHAI PARSHOTAMBHAI KOTHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.-I No.11210015210076 of 2021 with DCB Police Station, Surat City for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 114 and 120B of the Indian Penal Code, 1860.

(2.) At the outset, learned advocates appearing for the respective parties have submitted that the parties have entered into settlement.

(3.) At the outset, learned advocate Ms.Kruti M Shah, appearing for the applicant has submitted that the applicant is already granted interim bail vide order dtd. 17/12/2021, as the settlement was going on between the parties. Now the parties have arrived at the settlement and the applicant is ready and willing to pay an amount of Rs.72,00,000.00 in four equal monthly installments. Learned advocate has further submitted that the applicant has already given a cheque of Rs.18,00,000.00 to the respondent Bank and rest of the amount will be deposited in equal installments as per the settlement. She has further submitted that last installment will be deposited in the month of April, 2022.