KANTIBHAI BHAWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE applications have been filed by the State and original complainant respectively seeking cancellation of bail of the respondents who are original accused.

(2.) ON 19th July, 2006, a complaint came to be filed by one Kantibhai Bhavanbhai Patel stating inter -alia that one Chetankumar alias Ghanshyamhai is his nephew(here -in -after referred to as "the deceased") is found dead lying at a spot near village Dhakdi. The complainant stated that deceased had gone with respondent no.1 herein and another person in a Maruti Car for going to Patdi but had not returned home till late upon which he set out to search him. During his search, he found his nephew lying dead on the side of the road. Initially case of accidental death was recorded.

(3.) LEARNED APP Shri Kogje as well as learned advocate Shri Mangukiya for the applicants submitted that bail granted by learned Judge deserves to be cancelled. They submitted that bail has been granted on wholly irrelevant considerations and learned Judge has not even given proper reasons for releasing the accused persons on bail despite allegations of having committed grave offence and there being sufficient material on record collected by the prosecution.