ANANDBHAI SHAKTIDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications have been preferred under section 439(2) of the Code of Criminal Procedure seeking cancellation of the bail granted to respondent No.2, original accused, vide order dated 22.10.2019 passed by the Court of learned Additional Sessions Judge, Bhuj-Kachchh in Criminal Misc. Application No.928 of 2019. The questions of law to the facts involved are intertwined and hence, they are disposed of by this common order.

(2.) The facts in brief are as under;

(3.) Criminal Misc. Application No.20687 of 2019 has been filed with the prayer to cancel the regular bail granted to the applicant herein on the ground that the impugned order passed by the learned Additional Sessions Judge is illegal and perverse and suffers from the vice of jurisdictional error.