VELABHAI MAYABHAI GOLTAR (BARWAD) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Section 439(2) of the Criminal Procedure Code filed at the instance of the original first informant with the following prayer:

(2.) I take notice of the fact that the respondent no. 2 herein-original accused was ordered to be released on regular bail by this Court vide order dated 07/01/2015 passed in Criminal Misc. Application no. 297 of 2015. The order reads thus:

(3.) By this application it is brought to the notice of this Court that the original accused has committed breach of the conditions imposed by this Court. Mr. Patel, the learned counsel appearing for the original complainant submitted that the accused was not supposed to enter the revenue limits of the Thangadh Taluka except for the purpose of marking presence at the Thangadh Police Station. According to Mr. Patel, the accused committed breach of this particular condition and has committed another offence. In such circumstances, Mr. Patel prays that as the liberty granted to the accused has been misused, his bail is liable to be cancelled.