ABHABHAI AMBABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant - original complainant under Sec. 439(2) of the Criminal Procedure Code for cancellation of bail granted to the respondent - accused by the learned Special Pocso Judge and 2 nd Additional Sessions Judge (Special Judge) Banaskantha at Palanpur vide order dtd. 10/10/2016 passed in Criminal Misc. Application No.574 of 2016.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant has 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. He has, therefore, urged before the Court that the application may be allowed and the bail granted to the accused person may be cancelled.