NIRAJBHAI PRAVINCHANDRA AASTIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R.No. I - 99 of 2018 with Ghogha Road Police Station for the offenses punishable under Sections 406, 420, 420(B) and 114 of the Indian Penal Code.

(2.) Learned advocate appearing for the applicants on instructions submitted that the applicants are ready and wiling to give another house to the complainant and therefore, by oral order dated 20.08.2018, the applicants were permitted to join the original complainant as party respondent and the matter was kept of hearing on 27.08.2018.

(3.) On 27.08.2018, the original complainant, who is a widow, did remain present before this Court along with her son. However, Ms. Kotecha, learned advocate for the applicants, requested for time for settlement and therefore, the matter was again kept for hearing today.