PRANATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocate for the applicant and learned advocate for respondent, present application is taken up for final disposal today.

(2.) Rule. Learned APP, Mr. Ronak Raval waives service of notice of Rule on behalf of respondent-State.

(3.) This application is filed under Section 482 read with Section 438 of the Code of Criminal Procedure, 1973, (for short, the 'Code') challenging the order dated 06.07.2021 passed by the Sessions Judge Surendranagar in Criminal Misc. Application No.227 of 2021 whereby the Sessions Judge has cancelled the anticipatory bail granted to the applicant.