DEEP MAHESHBHAI TANNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive application for anticipatory bail under section 438 of the Code of Criminal Procedure, 1973 in connection with the offence registered as I-C.R. No. 284 of 2017 with 'A' Division Police Station, Rajkot City, under Sections 406, 420, 409 and 120(B) of the Indian Penal Code, 1860.

(2.) The applicant had earlier moved an application for anticipatory bail being Criminal Misc. Application No. 10372 of 2018, which was permitted to be withdrawn on 16.08.2018.

(3.) This is a fresh application on the ground that the parties have, within a period of less than one week, entered into a compromise. The Memorandum of Understanding of compromise by and between the parties has also been brought on record, which is dated 21.08.2018.