DABHI RAMESHBHAI PHILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Application has been preferred against the judgment and order dated 25th February, 2008 in Criminal Revision Application No. 65 of 2008 passed by the learned Additional Sessions Judge and Fast Track Court no. 10, Vadodara, whereby respondent no. 2 accused was enlarged on bail for the reason that charge-sheet was not filed within a period of 60 days and therefore, as per sub-section (2) of section 167 of the Code of Criminal Procedure, the respondent no. 2 accused was enlarged on bail.

(2.) HAVING heard the learned advocates for both the sides and looking to the facts and circumstances of the case and the evidence on record, the order dated 25th February, 2008 in Criminal Revision Application No. 65 of 2008 passed by the learned Additional Sessions Judge and Fast Track Court no. 10, Vadodara is hereby quashed and set aside, mainly for the following facts and reasons:

(3.) AS a cumulative effect of the aforesaid facts and reasons, the judgment and order dated 25th February, 2008 in Criminal Revision Application No. 65 of 2008 passed by the learned Additional Sessions Judge and Fast Track Court no. 10, Vadodara is hereby quashed and set aside. The respondent no. 2-accused is hereby directed to surrender to judicial custody on or before 30th May, 2008. Rule made absolute accordingly. Direct service permitted.