RAJUBAI BHALUBHAI BHARVAD (MEVADA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional waives service of rule on behalf of respondent-State.

(2.) In all the three proceedings, the subject matter is pertaining to bail/default bail of the petitioner.

(3.) The facts in brief are that the petitioner is an accused in connection with this offence for which the petitioner filed Criminal Misc. Application No.13724 of 2016 before this Court for regular bail under Section 439 of the Code of Criminal Procedure (for short "the Cr.P.C.). This Court by an order dated 26.07.2016 was pleased to enlarge the petitioner on regular bail by imposing several conditions for bail. The conditions relevant for the purpose of this case are as under:-