MANOJBHAI UKABHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed under Sec. 439(2) of the Code of Criminal Procedure, 1973 for cancellation of bail.

(2.) The applicant has challenged the impugned judgment and order passed by learned 2nd Additional Sessions Judge at Veraval (for short " the trial Court") in Criminal Misc. Application No. 120 of 2018, whereby, learned trial court has allowed application and ordered the applicant on bail on 3/5/2018, after 2018, merely filing of this application no further progress took place in the matter.

(3.) Learned advocate for the applicant has submitted before this Court that, the trial is on the verge of completion and all material witnesses have been examined except Investigating Officer and during this five years, after releasing them on bail, no any untoward incident nor there is any complaint for breach of condition is reported.