M/S DHARAMPAL SATYAPAL LTD Vs. RAJENDRABHAI

JUDGEMENT

(1.) These applications are for modification of the order of this Court dated 13.10.2016 recorded on Criminal Misc. Application (for Anticipatory Bail) No.24697 of 2016 with Criminal Misc. Application No.18706 of 2016. By the said order, this Court had, in exercise of powers under Section 438 of the Code of Criminal Procedure, granted anticipatory bail to two accused.

(2.) Mr. Joshi, learned senior advocate for the applicant has made the following submissions.

(3.) Mr.Mitesh Amin, learned Public Prosecutor and Mr.Oza, learned Special Public Prosecutor have submitted that, the order passed by this Court dated 13.10.2016 does not call for any modification and / or review. It is submitted that the investigation qua the offence in question is still on. It is submitted that appropriate order be passed by this Court.