JAYESHKUMAR KISHORECHANDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issue involved in both the applications is similar, both these applications are heard together and are being decided by this common order.

(2.) Criminal Misc. Application No.5520 of 2020 is filed by the applicant - State, whereas Criminal Misc. Application No.21838 of 2019 is filed by the applicant - original complainant under Sec. 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing and setting aside the order dtd. 18/11/2019 passed in Criminal Misc. Application No.6444 of 2019 by the concerned Sessions Court, whereby the present respondent - accused have been enlarged on anticipatory bail.

(3.) Heard learned APP Ms. Moxa Thakker for the applicant - State, learned advocate Mr. Munshi for the original complainant and learned Senior Advocate Mr. J. M. Panchal assisted by learned advocate Mr. R. J. Goswami and Mr. N. M. Kapadia for the respondent - accused.