VIJAY DEVJIBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Appeal, the appellant- original complainant has sought for the following reliefs:-

(2.) The appellant's case is that the respondent No.2 has committed the offence punishable under Sections 307, 504, 506(2) of the Indian Penal Code along with Sections 25(1)(b), 27 of the Arms Act read with Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, for which a complaint is lodged before Dhrangadhra Taluka Police Station, District Surendranagar, being C.R. No.11211016200455 of 2020 and in connection with this complaint, vide order dated 29.8.2020, learned 2 nd Additional Sessions Judge, Dhrangadhra was pleased to grant regular bail to the respondent No.2 by imposing suitable conditions. It is against this order of grant of regular bail, present appeal is submitted before this Court.

(3.) Basically, the order of grant of regular bail itself is uncalled for in view of the fact that in one breath, learned Judge indicates that the issues involved require investigation, whereas on the other hand, learned Judge is releasing the accused person on regular bail before filing of the charge-sheet and secondly, the accused is having criminal antecedent and is indirectly pressuring the appellant to withdraw the complaint. It has further been submitted that though the complaint has been given on 16.8.2020 against the respondent No.2, nothing further has processed, which has constrained the appellant to approach this Court by way of the present appeal for seeking cancellation of bail.