STATE OF GUJARAT Vs. RAMA JETHA ODEDARA

JUDGEMENT

(1.) THIS application has been filed by the State seeking cancellation of bail granted to the respondent herein.

(2.) ON 10th June, 2006, criminal complaint came to be lodged by one Dhaniben before the Kamlabaug Police Station alleging offences punishable under Sections 302, 506 (2), 34 of Indian Penal Code and Section 135 of Bombay Police Act against four accused persons including the respondent herein.

(3.) RESPONDENT and his brother Arjan Jetha moved a bail application before the Additional Sessions Judge being Criminal Misc. Application No.167/2006. So far as the present respondent is concerned the learned Judge granted the bail while rejecting the prayer for bail of his brother Arjan Jetha.