CHINTAN BUDHIYABHAI KHALASI Vs. RAMESHBHAI JEEVANBHAI PATEL

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This application is filed under Sec. 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short), for quashing and setting aside the order dtd. 16/6/2021 passed by the concerned Sessions Court in Criminal Misc. Application No.3162 of 2021, whereby the concerned Sessions Court has enlarged the respondent - accused on regular bail. The applicant has requested that the bail granted to the respondent - accused be cancelled.

(3.) Heard learned advocate Mr. Aspi Kapadia for the applicant and learned APP Mr. Chintan Dave for the respondent - State.