STATE OF GUJARAT Vs. LALCHAND HEMANTDAS KHANANI

JUDGEMENT

(1.) Rule. Learned advocate Mr. Kishan Prajapati waives service of notice of rule on behalf of respondent.

(2.) The present application is preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - State of Gujarat for cancellation of bail granted by this Court to the respondent - original applicant in Criminal Misc. Application No.3973 of 2021, wherein vide order dtd. 1/3/2021, this Court has granted anticipatory bail to the respondent with some conditions in connection with the offence registered against the respondent being C.R. No.11196004201214 of 2020 with Gotri Police Station, Vadodara City.

(3.) As per the case of the prosecution, above referred FIR was filed for the offences punishable under Ss. 65-A, 81, 98(2) and 116-B of the Prohibition Act. Respondent preferred an anticipatory bail application under Sec. 438 of the Code of Criminal Procedure before this Court wherein after hearing both the parties, this Court vide order dtd. 1/3/2021 granted anticipatory bail to the respondent, wherein condition No.6(b) is reproduced as under;