ANILABEN 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 2nd Additional Sessions Judge, Vanthali vide order dtd. 21/5/2019 passed in Criminal Misc. Application No. 64 of 2019 for the offence punishable under Ss. 498(A), 306, 114 etc. of the Indian Penal Code in connection with the offence registered vide C.R. No.I-46 of 2019 before Vanthali Police Station, Junagadh.

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

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