STATE OF GUJARAT Vs. JAGDISHSINH BAHADURSINH JADEJA

JUDGEMENT

(1.) By way of the present petition under Sec. 439(2) of the Code of Criminal Procedure, 1973, the petitioner State has prayed to quash and set aside the order dtd. 5/1/2024 passed by the learned Additional Sessions Judge, Jamnagar in Criminal Misc. Application No.1677 of 2023, whereby the learned Session Judge has granted regular bail to the respondent ' original accused.

(2.) Heard learned APP for the petitioner State.

(3.) In Bhagwan Singh v Dilip Kumar @ Deepu @ Depak reported in 2023 INSC 7613, the Apex Court after considering judgment in case of Dolat Ram v State of Haryana, (1995) 1 SCC 349; Kashmira Singh v Duman Singh, (1996) 4 SCC 693 and X v State of Telangana, (2018) 16 SCC 511, held as follows: