GOPAL KARSHAN VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Neha Shukla, learned advocate states that she has instruction to appear for the original complainant and she shall file her appearance. She has identified the complainant who is present in the Court. She states that the disputes are amicably settled and complainant has no objection if the applicant is granted anticipatory bail.

(2.) Heard Mr. Kirtidev R. Dave, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent ? State.

(3.) By way of the present application under section >438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No.I ? 58 of 2018 registered with Mangrol Police Station, Junagadh for the offences punishable under Sections 376, 323 and 504 of the Indian Penal Code, 1860.