STATE OF GUJARAT Vs. UMESHKUMAR LALMAN SHARMA

JUDGEMENT

(1.) THIS application has been filed by the State seeking cancellation of regular bail granted by learned Additional Sessions Judge, Gandhidham by an order dated 6th September, 2006 passed in Criminal Misc. Application No.282/2006.

(2.) THE respondents herein, who are the original accused in a criminal case arising out of complaint bearing C.R.No.31/2006 in which offences of dowry death were charged against the accused.

(3.) THE accused, who comprise of the husband and in -laws of the deceased Anita, therefore, moved an anticipatory bail application being Criminal Misc. Application No.227/2006 before learned Additional Sessions Judge, Gandhidham. The learned Judge granted anticipatory bail by an order dated 21st August, 2006 on the condition that within ten days of their arrest they will have to move appropriate Court for regular bail. Accordingly, after being arrested and released on bail, the present respondents moved learned Additional Sessions Judge for regular bail by filing Criminal Misc. Application No.282/2006. Said application came to be allowed by the impugned order.