HASMUKBHAI MANSUNGBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant 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.II- 95 of 2017 before Deodar Police Station for the offence punishable under Sections 323 , 294B , 506(2) and 114 of the IPC and under Sections 3(1)(R) and 3(2)(5)(A) of the Atrocities Act.

(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.