MUKHTARALI ALIHUSAIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant-original complainant for cancellation of regular bail granted by the City Civil and Sessions Court, Ahmedabad by an order dtd. 13/3/2018 in Criminal Misc. Application No.1650 of 2018.

(2.) Learned advocate Ms.Sonal Vyas appearing for the applicant-original complainant submits that the case of the respondent was considered on the basis of his role and that he has no antecedents. However, in so far as the present offence is concerned, in the entire offence, the role of the applicant is coming out clearly on the basis of evidence and that in fact the respondent has also received monetary benefit. Another ground that is raised by learned advocate for the applicant is that the co-accused have been absconding, as a result of which there is delay in trial and hence, if the bail is cancelled, then it will assist the investigation to apprehend other absconding accused also.

(3.) As against this, learned Additional Public Prosecutor supports the case of the applicant.