PATEL JAYESHBHAI DAHYABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Moxa Thakkar waives service of notice of rule for respondent no.1-state and learned advocate Mr.Urvesh Prajapati waives service of notice of rule for respondent no.2-accused.

(2.) This application is filed under Section 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to 'the Code') by the applicant-complainant for quashing and setting aside the order dated 25.1.2021 passed by the 4th Additional Sessions Judge, Mahesana in Criminal Miscellaneous Application No.29 of 2021, whereby respondent no.2 has been enlarged on regular bail with a further prayer to cancel the bail granted to the respondent no.2.

(3.) Heard learned advocate Mr.Gadhvi appearing for the applicant-complainant, learned APP Ms.Thakkar for the respondent-state and learned advocate Mr.Prajapati for respondent no.2-accused.