REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Kantilal Narshibhai Bhimani Respondents

Referred Judgements :-

GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
NARENDRA K AMIN VS. STATE OF GUJARAT [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
KANWAR SINGH MEENA VS. STATE OF RAJASTHAN [REFERRED TO]
ABDUL BASIT VS. ABDUL KADIR CHOUDHARY [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
HITESHKUMAR VALLABHDAS SHAH VS. STATE OF GUJARAT [REFERRED TO]
DEEPAK YADAV VS. STATE OF U.P [REFERRED TO]

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the State of Gujarat for cancellation of bail granted to the original accused by the learned Additional Sessions Judge and Special Judge, Jamnagar vide order dtd. 29/9/2018 passed in Criminal Misc. Application No. 1576 of 2018 for the offence punishable under Ss. 7, 13(2) etc. of the Prevention of Corruption Act in connection with the offence registered vide I.C.R. No. 4 of 2018 before A.C.B. Police Station, Jamnagar.

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

(3.) Learned APP 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. She therefore, urges before the Court that the application may be allowed and the bail granted to the accused persons may be cancelled.

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STATE OF GUJARAT Vs. KANTILAL NARSHIBHAI BHIMANI

Referred Judgements :-

JUDGEMENT

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