STATE OF GUJARAT Vs. TUSHAR N SHAH

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - State of Gujarat for cancellation of anticipatory bail granted to the respondent herein - original accused by the learned 7 th Additional Sessions Judge, Vadodara vide order dtd. 7/8/2018 passed in Criminal Misc. Application No.1692 of 2018 for the offence punishable under Ss. 406, 420, 465, 467, 468, 471, 484, 120B etc of the Indian Penal Code in connection with the offence registered being C.R. No.I - 56 of 2018 before Navapura Police Station, Vadodara.

(2.) Heard Mr.Tirthraj Pandya, the learned APP for the applicant State of Gujarat and Mr.Yogesh Lakhani, the learned senior counsel assisted by Mr.Jay M. Thakkar for the respondent - accused.

(3.) Mr.Pandya, the learned APP 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 therefore, urges before the Court that the application may be allowed and the bail granted to the accused may be cancelled.