CENTRAL BUREAU OF INVESTIGATION Vs. MEENA MANMOHAN SINGH

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the applicant - CBI for cancellation of bail granted to the original accused by the Coordinate Bench of this Court vide order dtd. 18/3/2019 passed in Criminal Misc. Application No. 23926 of 2018 for the offence punishable under Ss. 120(B), 409, 420, 477-A etc of the Indian Penal Code .

(2.) Heard Mr. Mr.R. C. Kodekar, learned Special Public Prosecutor for the applicant - CBI, Mr.Hardik Dave, learned advocate for the respondent - accused and Ms. Maithili Mehta, learned APP for the respondent - State of Gujarat.

(3.) Mr.Kodekar, learned Special Public Prosecutor for the applicant - CBI has submitted that the respondent - accused has committed the breach of condition no.8(d), which reads thus:-