STATE OF GUJARAT Vs. SUBHASHBHAI BALBHADRABHAI LASHKARI

JUDGEMENT

(1.) These applications are preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - State of Gujarat for cancellation of bail granted to the original accused by the learned Special Judge, Devbhumi Dwarka at Khambhaliya vide orders dtd. 30/7/2018 and 10/8/2018 passed in Criminal Misc. Applications Nos.619 of 2018, 444 of 2018 and 664 of 2018 respectively for the offence punishable under Ss. 467 , 468 , 471 , 120B , 34 , etc. of the Indian Penal Code and Ss. 13(1)(D)(1)(2)(3) , 13(2) of the Prevention of Corruption Act in connection with the offence registered being C.R. No.I - 03 of 2018 before A.C.B. Police Station, Devbhumi Dwarka.

(2.) Heard Ms.Maithili Mehta and Mr.Tirthraj Pandya, learned APPs for the applicant State of Gujarat in respective applications.

(3.) Learned APP submitted that the impugned orders are ex facie illegal and arbitrary and that the same are passed without appreciating the facts and circumstances of the case. Learned APP therefore, urges before the Court that the applications may be allowed and the bail granted to the accused may be cancelled.