STATE OF GUJARAT Vs. HIRASING KESARISING SOLANKI

JUDGEMENT

(1.) This Criminal Application is directed against the judg- ment and order passed by the learned Sessions Judge Baroda in Criminal Revision Application No. 51 of 1975 filed by the State for cancelling a bail order passed in favour of the present opponent by the learned Judicial Magistrate First-Class IIIrd Court Baroda in Bajva Police Station C. R. III-199/75

(2.) A few relevant facts giving rise to the present petition may be stated in brief:

(3.) During the pendency of the trial before the learned Magistrate a bail application was presented before the learned Magistrate First- Class IIIrd Court Baroda on August 18 1975 and it was submitted that the opponent P. S. I. was sick. The learned Magistrate released the P. S. I. on bail of Rs. 1500.00.