GAYATRIBEN RAJUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application 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-364 of 2017 before Sardarnagar Police Station for the offence punishable under Sections 323 , 325 , 294(B) , 506(2) , 114 of the Indian Penal Code and under Sections 3(1)(r) and 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989.

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions, including the conditions with regard to the powers of Investigating Agency to seek remand of the applicant; subject to the applicant's right to oppose it.