MAKHUSINH SIVSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule. Heard learned Counsel for the applicant and learned APP on behalf of the respondent-State.

(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 363 , 366 , 376 , 384 , 114 of the Indian Penal Code and under Section 11(4) of the Prevention of Children From Sexual Offences (POCSO) Act for which FIR came to be registered at C.R. No.I-150 of 2017 with Himmatnagar B Division Police Station.

(3.) Learned advocate appearing on behalf of the applicant on instructions submits 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 petitioner; subject to the petitioners right to oppose it.