- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Gujarat High Court cancelling the bail granted to the appellant in terms of Section 439 (2) of the Code of Criminal Procedure, 1973 (in short the 'Code').
(3.) The case numbered as Criminal Miscellaneous Application No.12644/2007 was taken up alongwith Criminal Miscellaneous application No.12646/2007 filed in respect of a co-accused Narendra K Amin (the appellant in Criminal Appeal relating to Special Leave Petition (Crl.) No.788/2008). Both the matters were taken up in view of the order dated 12.12.2007 passed by this Court in Contempt Petition (Crl.) No.8/2007 in Writ Petition (Crl.) No. 6/2007.;