A.J.DESAI,J. - (1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat and Mr. Devendra Pandya, learned advocate waives service of notice of Rule on behalf of the private respondents - original accused.
(2.) By way of present application under Section 439(2) of the Code of Criminal Procedure, 1973 (for short "Code"), the applicant herein - original complainant has prayed as under: "(A) YOUR LORDSHIPS be pleased to quash and set aside the order dated 18.07.2018 passed by Ld. Sessions Judge, Jamnagar in Misc. Cri. Application No.984/2018; (B) YOUR LORDSHIPS be pleased to cancel the regular bail of the respondent - accused granted by the Ld. Sessions Judge, Jamnagar vide orders dtd. 08.09.2014 and 17.09.2014 passed in Cri. Misc. Application No.516/2014 (Respondent Nos.2 to 4 herein) and Cri. Misc. Application No.560/2014 (Respondent No.1 herein) respectively and further be pleased to issue non-?bailable warrant against the respondent - accused;"
(3.) Pursuant to the notice issued by this Court the respondents - accused appeared through learned advocate Mr. Devendra Pandya who sought time on two occasions and the matter is ultimately taken up for hearing today. The respondents - accused have not filed any affidavit in reply in the matter.;