KACHRABHAI SHAKRABHAI BHOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr K P Rawal, learned Addl.Public Prosecutor waives service of Rule for respondent No.1-State and Mr Ashish H Shah, learned Advocate waives service of Rule for respondents No.2 and 3. 1.1. This application has been filed by the applicant-original complainant under section 439 (2) read with section 482 of the Code of Criminal Procedure, 1973 for cancellation of bail granted to the original accused No. 2 and 3 respectively in connection with I-CR No.181 of 2011 registered with Vatva police station, Ahmedabad for the offences under sections 420, 424, 465, 466, 467, 468, 471 and 120-B of the IPC, with the following prayers:

(2.) THE respondents No.2 and 3 were granted anticipatory bail by the learned Principal District & Sessions Judge, Ahmedabad (Rural) by order dated 15.7.2011 passed in Criminal Misc. Application No.787/2011 on certain terms and conditions. Heard the learned Advocates for the parties.

(3.) MR J M Panchal, learned Sr.Advocate appearing for the respondent-accused No.2 and 3 states that they have filed detailed affidavit-in-reply and they have presented their case in defence along with the documentary evidence annexed with the same and they may be considered while deciding this case.