DASHRATHLAL CHUNILAL PANDYA Vs. SHAILESHKUMAR DASHRATHLAL PANDYA

JUDGEMENT

(1.) Criminal Misc. Application No.15450 of 2020 is filed by the original complainant for cancellation of anticipatory bail granted by the Sessions Court, Gandhinagar to the original accused (father, sisters and brothers-in-law of the original complainant) vide order dated 22.09.2020 recorded on Criminal Misc. Application No.921 of 2020. It pertains to FIR being CR No.11191008200755 of 2020 registered with Chandkheda Police Station, Ahmedabad City for the offence punishable under Sections 406 , 420 and 114 of the Indian Penal Code.

(2.) Heard Mr. Vishal Mehta, learned advocate for Mr. Viral Pandya, learned advocate for the applicants - accused and Mr. Yash Joshi, learned advocate for the contesting respondent - original complainant (in application for quashing), through video conference. Mr. Pratik Jasani, learned advocate has appeared on behalf of the applicant - original complainant (in application for cancellation of anticipatory bail). He was also heard on different dates via video conference.

(3.) It is noted that, to contest Criminal Misc. Application No.15726 of 2020 (application for quashing), the complainant has filed two affidavits dated 27.10.2020 and 30.10.2020, which are on record.