STATE OF GUJARAT Vs. GIRISHBHAI PARSHOTTAMDAS PARMAR

JUDGEMENT

(1.) Rule. Learned Advocate, Mr. Dave, waives services of rule for the Respondent-Accused

(2.) This application is filed by the applicant- State, under Sec. 439(2) of the Code of Criminal Procedure, 1973, seeking cancellation of the regular bail granted by the learned Additional Sessions Judge, Dahod, vide order dtd. 22/3/2016, passed below Exhibit-5 in Criminal Misc. Application No. 182 of 2016, whereby, the Respondent-accused was granted regular bail.

(3.) Heard, learned APP, Mr. Soni, for the applicant- State and learned Advocate, Mr. Dave, for the Respondent-accused.