SHETH PALAK NUTANKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.I-67 of 2018 registered with Sanand Police Station, Ahmedabad (Rural) for the offenses punishable under Sections 406, 420, 463, 467, 468, 471,474, 114, 34, 506(2) and 120 of the Indian Penal Code.

(2.) Mr. Yatin Oza, learned senior counsel appearing for the applicant submits under instructions that the matter is settled out of the Court. Mr. Yatin Oza, learned senior counsel assisted by Mr. Khitij Amin, learned advocate as well as Mr. Saurin Shah, learned advocate for the original complainant have also submitted that the matter is settled out of the Court with the present applicant.

(3.) Original complainant is also present before this Court, who has been identified by the learned advocate appearing for the complainant. Original complainant also states before the Court that now the matter is settled, and therefore, if this application is allowed, he has no objection.