STATE OF GUJARAT Vs. RAMBHAI NATHABHAI LUNA

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the State of Gujarat for cancellation of bail granted to the original accused by the learned Principal District Judge, Devbhumi Dwarka at Khambhaliya vide order dtd. 1/8/2019 passed in Criminal Misc. Application No. 855 of 2019 for the offence punishable under Ss. 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988 r/w Ss. 109 , 192, 465, 467, 477-A of the Indian Penal Code.

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

(3.) The Trial Court has granted bail to the accused vide order dtd. 1/8/2019 passed in Criminal Misc. Application No. 855 of 2019 on certain terms and conditions. The said terms and conditions are as under:-