VANDITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application has been preferred to cancel the bail granted to respondent no.2 herein, original applicant, by the learned Sessions Judge, Dahod vide common order dated 19.01.2010 passed in Criminal Misc. Application No.26/2010 & cognate matter.

(2.) THE facts in brief are that in connection with the criminal complaint being I-C.R. No.51/2009 registered with Fatehpura Police Station u/s.143, 147, 148, 149, 302 & 342 IPC, respondent no.2 herein came to be arrested on 04.10.2009. THEreafter, respondent no.2 preferred Cri. Misc. Application No.26/2010 u/s. 439 of Cr.P.C. before the Sessions Court, Dahod. THE said application was heard by the Sessions Court along with other application filed by co-accused persons and by impugned order dated 19.01.2010, respondent no.2 came to be released on bail.

(3.) CONSIDERING the facts of the case and the settled law on the subject, I do not find this to be a case wherein the bail granted to the accused deserves to be cancelled.