LALABHAI MALABHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.V.B.Malik, learned advocate states that he has instruction to appear on behalf of the original complainant and shall file his appearance on or before 15.03.2016. He has placed an affidavit of the original complainant and the same is taken on record. He has also identified the complainant, who is present in the Court. He states that the matter is settled between the parties and the complainant has no objection, if the applicant is released on bail.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent­State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No. I ­ 69 of 2015 with Fatehpura Police Station, District Dahod for the offences punishable under Sections 307, 323, 324, 504, 143, 147, 148 and 149 of the IPC and under Section 135 of the G.P.Act.