DIPAKBHAI KESHUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I -108 of 2015 registered with Vertej Police Station for the offences under Sections 363, 366, 376 of the Indian Penal Code and Section 4 of POCSO Act.

(3.) Learned advocate for the applicant submits that matter is amicably settled between the complainant and the applicant. An affidavit to this effect is filed by one Shri Kalubhai Ganeshbhai Parmar original complainant and victim girl Sonal Kalubhai Parmar. In the said affidavit it is submitted that due to intervention of the elderly members of the society and family mutual understanding and agreement is arrived between them in respect of FIR in question and now they do not have any grievance against the applicant and as such they have no objection if the regular bail as prayed for is granted to the applicant Dipakbhai keshubhai Parmar. Learned advocate for the applicant further submits that investigation is over and charge -sheet is submitted and therefore, now there is no possibility of tampering with the evidence and the applicant is ready and willing to abide by the terms and conditions that may be imposed by the Court.