INDRABHANSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of preferring this Revision Application under Sec. 397 of Cr.P.C., 1973, applicant has prayed for following relief:

(2.) Heard learned advocate appearing for the applicant and learned APP appearing for the respondent-State.

(3.) It is submitted by learned advocate appearing for the applicant that applicant has not committed any alleged offence since there is no prima facie case against the present applicant and he is innocent and falsely implicated in the alleged offence. That applicant was earlier granted regular bail by the court vide order dtd. 5/10/2020 in Criminal Misc. Application No.5721 of 2020 and was released on bail. Thereafter, the victim filed an application for cancellation of bail being Criminal Misc. Application No.2716 of 2021, which was allowed and the bail granted to the applicant was cancelled vide order dtd. 30/4/2021. That applicant has never threatened the victim or her family members and never misused the liberty granted to him vide order dtd. 5/10/2020 in Criminal Misc. Application No.5721 of 2020. Hence, it is requested by learned advocate appearing for the applicant to allow the present application.