CHAUHAN MAHENDRASINH UDESINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present Criminal Revision Application challenges the legality and validity of the order dtd. 14/8/2024 passed by the learned 2nd Additional District and Sessions Judge, Mehsana, Visnagar passed in Criminal Miscellaneous Application No.356 of 2024, which was preferred by the complainant under Sec. 439(2) of Code of Criminal Procedure, 1973 (hereinafter referred to in short as 'Cr.P.C.').

(3.) Heard learned Advocate for the applicant Mr. Maulik M. Soni, who submitted that the bail granted on 8/12/2022 by the learned Additional District and Sessions Judge, Mehsana, Visnagar came to be cancelled and the applicant was directed to surrender before the trial Court and the arrest warrant has been issued. It is further submitted the process of arrest warrant is still open as it has not been served on the applicant and in the meantime, the applicant has preferred the present Criminal Revision Application challenging the order of cancellation of bail.