LAWS(GJH)-2020-8-438

PRAVINBHAI AMARSHIBHAI JHAPDIYA Vs. STATE OF GUJARAT

Decided On August 31, 2020
Pravinbhai Amarshibhai Jhapdiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State and Mr. Mrudul Barot, learned advocate waives service of notice of rule for and on behalf of respondent No.2.

(2.) By way of present application, the applicant has requested to cancel the bail granted to the respondent No.2 by the learned 2nd Additional Sessions Judge, Bhavnagar in Criminal Misc. Application No.663 of 2020 an by order dated 22.05.2020.

(3.) Short facts of present case may be summarized as under: