STATE OF GUJARAT Vs. ROHIT RAMDAS YADAV

JUDGEMENT

(1.) RULE. Learned Advocate Mr. Sanjay Prajapati waives service of rule on behalf of the respondent-accused.

(2.) This application for cacellation of bail is filed by the State Government against the order dated 23-01-2018 passed by the 2 nd (Ad-hoc) Additional Sessions Judge, Kalol passed in Criminal Misc. Application No.42 of 2018.

(3.) Learned APP has submitted that the impugned order is passed without taking into consideration two relevant aspects i.e. about the quantity of foreign liquor, which is tune of Rs.69,69,600.00 and that the respondent- accused is having several antecedents and also offences registered against him thereafter. Attention is drawn to the Ground-R in the application giving out nature of antecedents against the respondent- accused.