KIRAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code' for short) for cancellation of bail granted to the present respondent Nos. 2 to 4 - accused.

(2.) Heard learned advocate Mr. Hardik Barot for the applicant, learned APP Mr. Chintan Dave for the respondent No.1 - State and learned advocate Mr. Jigneshkumar Nayak for the respondent Nos. 2 to 4 - original accused.

(3.) Learned advocate for the applicant - complainant submitted that the FIR being C.R.No.11216024210408 of 2021 for the alleged offence punishable under Sections 394, 397, 323, 325, 504, 506(2) and 114 of the Indian Penal Code has been filed against the present respondents accused and another before Kalol City Police Station on 08.07.2021. It is submitted that original accused No.1 came to be arrested in connection with the said FIR. The said accused filed an application under Section 439 of the Code and the concerned Court enlarged the said accused on regular bail vide order dated 22.07.2021 on certain terms and conditions.