KEVIN HASMUKHBHAI PATEL Vs. PARTH KAMAL KOTHARI

JUDGEMENT

(1.) Heard Mr. Bhunesh Rupera, learned advocate for the applicant, Mr. Darshan Varandani, learned advocate for respondent no.1 and Mr. Hardik Mehta, learned APP for the respondent -State.

(2.) RULE. Learned advocates waives service of Rule on behalf of the respective respondents.

(3.) The applicant is the original complainant. The brother of the deceased has made a prayer for quashing and setting aside the bail granted to respondent no.1-accused on 1/7/2023 vide order passed by the learned Sessions Judge, Vadodara in Criminal Misc. Application no.1500 of 2023 in connection with FIR no.11196030220696/2022 registered with Sayajiganj Police Station, Vadodara City under Sec. 302 of the IPC and Sec. 135 of the Gujarat Police Act.