PREMJIBHAI NANJIBHAI DAFDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present appeal under Sec. 439(2) of the Code of Criminal Procedure, 1973, the appellant has prayed to quash and set aside the order dtd. 11/8/2023 passed by the learned 3rd Additional Sessions Judge, Amreli at Dhari in Criminal Misc. Application No.158 of 2023, whereby the learned Session Judge has granted regular bail to the respondents ' original accused.

(2.) Heard learned advocate for the appellant.

(3.) Learned advocate for the appellant though strongly argued to cancel the bail on submission that the learned Sessions Court while granting bail did not consider the factors to be considered for granting or rejecting the bail, has failed to submit any supervening circumstances being rendered it in conducing to allow fair trial.