RAHULBHAI MANHARBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service. Heard learned Counsel for the applicants and learned APP on behalf of the respondent-State.

(2.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 307 , 323 , 504 , 506(2) , 114 , 188 , 269 of the Indian Penal Code and Section 3 of the Epidemic Diseases Act, 1987 and Section 135 of the Gujarat Police Act which FIR came to be registered at C.R. No.I-11199027200219 of 2020 with Jambusar Police Station.

(3.) Learned advocate appearing on behalf of the applicants on instructions submits that the applicants are ready and willing to abide by all the conditions, including the condition with regard to the powers of Investigating Agency to seek remand of the petitioner; subject to the petitioner's right to oppose it.