JAYANTILAL VIRJIBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Rule. Mr. V. M. Pancholi, learned Additional Public Prosecutor waives service for the respondent State.

(2.) . This Revision Aiplication is preferred against an order passed by learned Chief Judicial 'Magistrate, Junagadh on 27th June. 2003, below mark (A) in Criminal Case No. 2639 of 2003, rejecting the applicant's plea for default bail, under Section 167(2) of Cr.P.C.

(3.) . Heard learned Advocate Mr. Manish R. Raval for Mr. Chetan Pandya and learned Additional Public Prosecutor.