NAVALBHAI SABURBHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. I-107 of 2015 with Devgadh Bariya Police Station, District: Dahod for the offences punishable under Sections 376 , 323 and 506(2) of the Indian Penal Code, 1860 (for short, 'the IPC ').

(2.) Heard Mr. Jadeja, the learned advocate for the applicant and Ms. Bhatt, the learned Additional Public Prosecutor for the respondent - State as well as Mr. D. V. Kansara, the learned advocate appearing for the original complainant.

(3.) The learned Additional Public Prosecutor opposed the grant of bail looking to the nature and gravity of offences. However, she drew attention of the Court to the statement of the complainant recorded on 30.01.2018 by the PSI, Devgadh Bariya Police Station, a perusal of which, reveals that the matter is amicably settled between the applicant and the complainant with the help of family members and the leaders of their village. In the circumstances, she has requested to pass the appropriate order as may be deemed just and proper by the Court.