KAPURJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hriday Buch for learned advocate Mr.Ankit Bachani for the applicant and Ms. C.M. Shah, learned Additional Public Prosecutor for the respondent -State through video conferencing.

(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 323 , 326 , 294(B) , 506(2) , 114 of the Indian Penal Code and under Section 135 of the G.P Act, for which FIR came to be registered being I-C.R. No. 11195019200056 of 2020 with Deesa Rural Police Station, District : Banaskantha.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned Advocate for the applicant on instructions states that the applicant is 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 applicant; subject to the applicant's right to oppose it.