RASIKBHAI VALJIBHAI BHADANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent - State.

(2.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - original complainant for cancellation of bail granted to the respondent No.2 herein - original accused by the learned 6th Additional Sessions Judge, Limbdi vide order dtd. 30/11/2016 passed in Criminal Misc. Application No.275 of 2016 for the offence punishable under Ss. 384, 387, 447, 506(2), 507, 114 of the Indian Penal Code in connection with the offence registered being I-C.R. No.98 of 2016 before Sayla Police Station, Surendranagar.

(3.) Heard Mr.Y.J. Patel, the learned counsel appearing for the applicant - original complainant and Ms.Maithili D. Mehta, the learned APP appearing for the respondent No.1 - State of Gujarat.