STATE OF GUJARAT Vs. RAJESH BHANWARLAL MANDEVARA

JUDGEMENT

(1.) THIS application has been filed by the State seeking cancellation of bail granted to the respondents herein by the learned Additional Sessions Judge, Ahmedabad, by an order dated 13th October, 2006, passed in Criminal Misc. Application No.3291/2006.

(2.) FACTS leading to the present application are as follows:

(3.) LEARNED APP Shri Kogje for the State submitted that the learned Judge committed a grave error in releasing the respondents herein on bail when there was sufficient evidence collected by the prosecution against them. It was submitted that the respondents herein had played an active role in torturing, threatening and demanding expensive gifts by way of dowry all through out her marriage life.