YOGESHBHAI MAHENDRABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) For non-compliance of the directions issued bythis Courtvide its orderdated 11.07.2017, passed in Criminal Misc. Application No. 12647 of 2017, the bail has been cancelled of the present applicant. Therefore, presently he is in the judicial custody.

(2.) The applicant has sought regular bail by urging that he has already paid the amount, which was directed by this Court, and the last such installment was paid in themonth of January, 2018.

(3.) This Courthad already considered the request of the applicant for bail on merits in the earlier application. However, later on due to non- compliance of one of the conditions of the earlier bail order, his bail came to be cancelled. Therefore, on the amount, as directed bythis Court, having been alreadydeposited and there being no other default or breach of any provisions of law on the part of the applicant, the request of his is acceded to.