FARHEENNAZ NASIRALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439(2) of Code of Criminal Procedure, 1973 by the applicant-original complainant for quashing and setting aside the order dated 24th November, 2020 passed by the learned 5th Additional Sessions Judge, Bharuch in Criminal Misc. Application No.745 of 2020 and thereby it is requested that anticipatory bail granted to the respondent No.2 - accused be cancelled.

(2.) Heard learned advocate Mr. Apurva R. Kapadia appearing for the applicant, learned Additional Public Prosecutor Mr. Chintan Dave for the respondent - State and learned advocate Mr. Suhail Z. Saiyed for the respondent No.2 - accused.

(3.) Learned advocate for the applicant - complainant has mainly submitted that FIR being C.R. No.11199027200459 of 2020 has been registered on 9/8/2020 with Jambusar Police Station, Bharuch against the present respondent No.2 - accused and others for the alleged offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.