VIKRAMBHAI KANTILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present appeal under Sec. 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act 1989 (In short "Atrocity Act"), learned advocate for the appellant has requested to quash and set aside the judgment and order dtd. 14/6/2022 passed by the Trial Court in Criminal Misc.Application No.253 of 2002. The said application was filed by the appellant herein to cancel the bail granted to the respondent nos.2 & 3 herein vide order dtd. 25/6/2018 in Criminal Misc. Application No.1463 of 2018.

(2.) Heard learned advocate for the appellant.

(3.) It was submitted by learned advocate for the appellant that the respondent nos. 2 & 3 have breached the condition of bail granted by this Court to them vide order dtd. 25/6/2018 in Criminal Misc.Application No.1463 of 2018.