STATE OF GUJARAT Vs. VIKRAMSINH GEMARSINH ZALA

JUDGEMENT

(1.) This application has been filed by the State under Sec. 439(2) of the Code of Criminal Procedure, 1973 (Code for short), for quashing and setting aside the order dtd. 9/6/2016 and prayed that the bail granted by the concerned Sessions Court to the respondent - accused be cancelled.

(2.) Heard learned APP Mr. H. K. Patel for the applicant - State and learned advocate Mr. Tejas Barot for the respondent - accused.

(3.) Learned APP submitted that the FIR being C.R.No. I-20 of 2016 came to be registered with Vithalapur Police Station, Ahmedabad (Rural) for the offence punishable under Ss. 465 , 467 , 468 , 471 , 419 and 120B of the Indian Penal Code against the respondent - accused. The respondent - accused was arrested in connection with the said FIR. Therefore, he filed an application under Sec. 439 of the Code before the concerned Sessions Court. The Sessions Court, vide order dtd. 9/6/2016 allowed the said application and thereby enlarged the respondent - accused on regular bail.