STATE OF GUJARAT Vs. VIRARAM HEMARAM DEVARAM CHAUDHARI

JUDGEMENT

(1.) Heard Ms. Asmita Patel, learned APP appearing for the applicant-State.

(2.) This is an application filed by the applicant-State under sub- sec. (2) of Sec. 439 of Cr.P.C., 1973, seeking cancellation of the regular bail granted to the respondent by learned 3 rd Additional Sessions Judge, Bharuch at Ankleshwar, vide order dtd. 13/5/2019 in Criminal Misc. Application No.293 of 2019.

(3.) In nutshell, the facts as emerges from the record are summarized as under: