PRATAPRAI LAXMANDAS AWTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code" for short) for cancellation of bail granted to present respondent No.2 on the ground that respondent has violated condition No.6

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for respondent No.1 State and Mr. Rohankumar M. Amin, learned advocate waives service of notice of Rule for respondent No.2. Looking to the issue involved in the present application, the same is taken for final disposal with the consent of the learned advocates appearing for the parties.

(3.) Heard Mr.B.N. Limbachia, learned advocate for the applicant, Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1 - State and Mr.Rohankumar M. Amin, learned advocate for respondent No.2 - accused.