(1.) This application is filed under Sec. 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code" for short) for quashing and setting aside the order dtd. 22/8/2016 passed by the learned Sessions Judge, Veraval in Criminal Misc. Application No.135/2016, whereby the applicant has prayed that the anticipatory bail granted to the respondents - accused be cancelled.
(2.) Heard learned advocate, Mr. Ashish Dagli for the applicant and learned APP Mr. H.K. Patel for the respondent - State of Gujarat. Though served, none appears for the respondents - accused.
(3.) Learned advocate for the applicant submitted that the applicant has filed an FIR being C.R. No.I- 54/2016 before Veraval City Police Station, District : Gir-Somnath against the present respondents - accused and others for the alleged offences under Ss. 143, 147, 148, 149, 323, 324, 326, 307, 504 and 506(2) of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act and in connection with the said FIR, the respondents - accused had filed an application under Sec. 438 of the Code before the concerned Sessions Court, who by impugned order dtd. 22/8/2016, released the respondents - accused on anticipatory bail on certain terms and conditions and, hence, the present application has been filed for cancellation of anticipatory bail.