CHETNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the original complainant for cancellation of bail granted to the original accused persons by the learned 7th (Adhoc) Additional Sessions Judge Idar, vide judgment and order dtd. 7/12/2015 passed in Criminal Misc. Application No. 516 of 2015 for the offence punishable under Ss. 143, 147, 148, 149, 323, 325 , 307, 395, 397, 504, 354 ,-A, 427, 341, 365, 120(B) etc. of the Indian Penal Code and Sec. 135 of the G.P. Act in connection with the offence registered vide C.R. No.I-75 of 2015 before Jadar Police Station, District Sabarkantha.

(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 persons may be cancelled.