PRAVINBHAI KASHIRAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant herein has prayed to quash and set aside the order dated 8th October 2010 passed by Third Additional Sessions Judge, Ahmedabad (Rural), whereby the respondents no.2 and 3 were enlarged on bail in connection with FIR being C.R. no. I 213 of 2008 registered with Sanand Police Station, Ahmedabad (Rural) for the offences punishable under sections 143, 147, 148, 149,325, 395, 397, 506(2), 427, 267, 468 and 471 of Indian Penal Code and section 135 of the Bombay Police Act.

(2.) THE case of the applicant as emerging from the record are as under:

(3.) MR. N.D. Nanavati, learned Senior Counsel appearing for the respondents no.2 submitted that the applicant has not made out any ground for cancellation of bail and this application deserves to be dismissed.