STATE OF GUJARAT Vs. AKHILESH GAJRAJ YADAV

JUDGEMENT

(1.) The complainant - State, by way of present application for cancellation of bail filed u/s 439(2) of the Code of Criminal Procedure, 1973, challenges order dated 22.09.2017 passed by the learned Additional Sessions Judge, Court No.13, City Civil and Sessions Court, Ahmedabad in Criminal Misc. Application No.5789 of 2017, whereby respondent - accused was granted bail in connection with offence registered before Ramol Police Station being C.R.No.I-120 of 2017 for the offences punishable u/s 302, 120(B), 143, 147, 148 and 149 of the Indian Penal Code and Section 135(1) of the G.P. Act.

(2.) The brief facts leading to filing of the complaint can be stated thus:-

(3.) In this case, learned Additional Sessions Judge, after considering investigation papers and considering submissions of both the sides, released respondent - accused on bail by imposing suitable conditions.