MOHAMMED SOHAIL AYUB JUNEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed against the order dated 16.04.2021 passed in Criminal Misc.Application No.572 of 2021 by 13th Additional District and Sessions Judge, Vadodara by which the bail was granted to the applicant was ordered to be cancelled.

(2.) The ground for cancellation of bail is that the applicant had committed breach of condition of bail by not surrendering the passport to the Court.

(3.) It appears that the application was moved on account of such breach where the wife - respondent no.2 herein was apprehending that the applicant might flee from the country by using such passport.