ARUN AMARNATH AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439(2) of the Code of Criminal Procedure, 1973, for cancellation of regular bail granted by the 4 th Additional Civil Judge and Chief Judicail Magistrate, Surat City by order dated 30th October, 2019 in connection with the FIR being C.R.No.I-414 of 2019 registered with Salabatpura Police Station, Surat.

(2.) Heard learned advocate Mr. Ronith Joy for the applicant and learned APP Mr. Ronak Raval for the respondent - State.

(3.) It is submitted by learned advocate for the applicant that FIR for the alleged offence punishable under Sections 406 , 420 , 120B and 114 of the Indian Penal Code is filed against the present respondents and others. Pursuant to the lodging of the aforesaid FIR against the accused, accused nos. 1 to 3 in the said FIR immediately filed an application for enlarging them on anticipatory bail before the concerned Sessions Court. The said application came to be rejected by the Sessions Court and therefore they preferred an application under Section 438 of the Code before this Court. This Court, vide order dated 09.12.2019 passed in the respective matters filed by the original accused Nos. 1 to 3 allowed the said applications on condition that they each have to deposit a sum of Rs.15 lakh before the concerned Trial Court.