KARSANBHAI VITHALBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 306, 498A, 323 and 114 of the Indian Penal Code ( for short 'the IPC ') for which FIR came to be registered at C.R. No.I 185 of 2017 with Kagdapith Police Station.

(2.) 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 petitioners right to oppose it.

(3.) On the other hand, the learned APP appearing for the respondent State has opposed this application.