HITESHKUMAR VALLABHDAS SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP and Mr. Himanshu C.Desai, learned advocate waive service of notice of rule on behalf of respective parties. The learned advocates on both the sides were heard at length on different dates and the matter was listed "for pronouncement of judgment" today.

(2.) This application has been preferred under Section 439(2) of the Cr.P.C. for quashing and setting aside the order dated 12.06.2020 passed by the 14th Sessions Judge, Vadodara in Criminal Misc. Application No.976/2020, whereby the learned 14th Sessions Judge, Vadodara has granted regular bail to the respondent no.2 in connection with FIR being C.R. No.-I-146/2019 dated 16.10.2019. The applicant has further sought to commit the respondent no.2 to custody.

(3.) The complaint has been filed by Hiteshkumar Vallabhdas Shah, the Power of Attorney Holder of Pankaj Indravadan Sheth, before the Gotri Police Station, Vadodara on 16.10.2019. The present applicant, as a Power of Attorney Holder of Pankaj Indravadan Sheth, stated that the accused named in the FIR in connivance with each other, has induced Pankaj Indravadan Sheth to buy a property namely 'Abhilasha Complex' situated at Jetalpur, Vadodara.