AKILBHAI IBRAHIMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Himanshu Padhya, learned counsel for the applicant complainant and Ms. Krina Calla, learned counsel for the respondent - State on advance copy.

(2.) This application is filed by the applicant for cancellation of bail that has been granted to the respondent No.2 - accused by Sessions Judge, Morbi, in Criminal Misc. Application No.138/2021.

(3.) The facts in brief leading to filing present application are as under:-