KETAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Application for applicant No.2-Divya Ketanbhai Gandhi stands withdrawn at the instance of the learned Counsel, as she has already been granted regular bail.

(2.) This application is filed seeking anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 506(2) , 114 , 452 , 427 and 306 of the Indian Penal Code which FIR came to be registered at C.R. No.I-3036 of 2015 with Khadiya Police Station, Ahmedabad.

(3.) Learned advocate appearing for the applicants No.1 and 3 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.