MANUBHAI PUNJABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) The present application is filed under section 439(2) of the Criminal Procedure Code for cancellation of anticipatory bail granted to respondent No.2 herein by the learned Sessions Judge, Modasa at Aravalli in connection with FIR C.R.No. 111//009200972.registered with Modasa Town Police Station, Dist. Aravalli under sections 384, 506(2) of the Indian Penal Code and under sections 40 and 42 of the Gujarat Money Laundering Act, 2011.

(3.) I have heard Ms Ahuja learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.