AMARSINH DANSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Hari K. Brahmbhatt is permitted to file his appearance on behalf of original-complainant. He under instructions rectifies the amicable settlement between the parties and complainant has no objection if the applicant is enlarged on bail.

(2.) Rule. Learned Public Prosecutor waives service of rule for and on behalf of respondent-State.

(3.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-45 of 2019 with Vav Police Station for the offence punishable under Sections 376(n) , 366 , 506(2) and 114 of IPC.