JANKI CHINTAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R No. I-361 of 2013 before Naranpura Police Station, Ahmedabad.

(2.) Mr. YN Oza, learned Senior Advocate with Mr. Mitesh Amin, learned advocate appearing for the applicant submits that the matter is settled between the applicant and original complainant who is husband of the applicant. He further submitted that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr. Ruturaj Nanavati, learned advocate appearing for respondent no. 1-original complainant has filed affidavit-in-reply on behalf of respondent no. 1.