HEMALBHAI ARVINDBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred under Sec. 397 r/w Sec. 401 of the Code of Criminal Procedure by the original complainant for cancellation of bail granted to the original accused by the learned 8th (Ad-hoc) Additional Sessions Judge, Rajkot vide order dtd. 16/7/2015 passed in Criminal Misc. Application No. 1020 of 2015 for the offence punishable under Ss. 465 , 467, 468, 471, 472, 120(B) etc. of the Indian Penal Code in connection with FIR being C.R. No. I-57 of 2015 registered before the Gandhigram Police Station, Rajkot City.

(2.) Heard learned Counsels appearing for the respective parties.

(3.) Learned Counsel for the applicant submitted that the impugned order is ex facie illegal and arbitrary and that the same is passed without appreciating the facts and circumstances of the case. He, therefore, urges before the Court that the application may be allowed and the bail granted to the accused may be cancelled.