STATE OF GUJARAT Vs. BHAGVANBHAI VALLABHBHAI KHENI

JUDGEMENT

(1.) All these applications, under Sec. 439(2) of the Criminal Procedure Code, are filed by the State of Gujarat for cancellation of bail granted to the accused persons by the Trial Court on a ground that there is a large scale unauthorized and illegal excavation made in Surat District in the year 2016 to 2017.

(2.) It further appears from the record that in view of the said act, the State Exchequers have lost royalty of huge amount. The said act was committed by the alleged accused persons shown in the FIRs. Subsequently, some of the accused persons, who are government servant have suspended by the authority and at present they are facing the departmental proceedings for the alleged commission of offence.

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