ASHVINBHAI BHAILALBHAI VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as ICR No. 33 of 2013 before Dindoli Police Station for the offences punishable under Sections 498(A), 323, 504, 506(2) of the Indian Penal Code.

(2.) MR . Prabhakar Upadhyaya, learned advocate appearing for the applicantoriginal accused states that a compromise has been arrived at between the parties and the dispute has been settled between the parties. A copy of the compromise agreement is placed on record. Since the complainant and the present applicant, who are husband and wife are residing together, as per the settlement the impugned FIR is not to be prosecuted and the case of the applicant is to be treated differently.

(3.) IN the result, the present application is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registered as I CR No. 33 of 2013 before Dindoli Police Station, the applicant shall be released on bail on furnishing a personal bond of Rs. 10,000/( Rupees ten thousand only) with one surety of like amount on the following conditions that the applicant shall :