BHARATBHAI AMRABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant submits that a compromise has been arrived at between the original complainant and the applicant and as such he does not object to the applicant being granted anticipatory bail. A affidavit of the original complainant has been filed to that effect.

(2.) Learned advocate for the applicant, under instructions, states that the applicant is ready and willing to join the investigation.

(3.) Learned APP has drawn the attention of this Court to the fact that earlier an SIT was formed to investigate into the deeds of the applicant in light of the fact that the dispute has been settled between the original complainant and the applicant.