LAKHAN @ LALO KISHORDAS VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appearance of the learned advocate for the original complainant be recorded.

(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 376, 376(2), 366, 506(1), 114 of the Indian Penal Code ( for short ?the Act?) and Section 67A of the I.T.Act for which FIR came to be registered at C.R. No. I- 39 of 2017 with Khadia Police Station.

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