CHANDUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - original first informant under Sec. 439(2) of the Criminal Procedure Code for cancellation of bail granted to the respondent no.2 - accused vide order dtd. 3/2/2020 passed by learned Additional Sessions Judge, Anand in Criminal Misc. Application No.135/2020.

(2.) Heard learned advocate, Ms. Khushbu Vyas appearing for the applicant and learned APP Mr. Chintan Dave for the respondent - State of Gujarat.

(3.) The brief facts leading to the filing of the present application are as under,