PATEL DEVJIBHAI GOPALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Dabhi, learned APP waives service of Rule for respondent no.1 State and Mr. Riddhesh Trivedi, learned advocate for respondent no.2.

(2.) Heard learned advocates appearing for the parties.

(3.) By this application under Section 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for cancellation of bail granted by the learned 4th Additional Sessions Judge at Himmatnagar, District Sabarkantha in Criminal Misc. Application no.431 of 2015 by order dated 05.11.2015.