RASHMIBEN KETANBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is essentially filed for cancellation of bail granted by the Additional Sessions Judge, City Civil & Sessions Court, Ahmedabad in Criminal Misc.Application No.3656 of 2017 dtd. 1/9/2017. By the aforesaid order, respondent No.2 was ordered to be enlarged on anticipatory bail in connection with offence being I-CR No.110 of 2017 registered with Maninagar Police Station, Ahmedabad for offences under Ss. 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(2.) The applicant-party-in-person, who also happens to be an Advocate, submitted that the offence is of grave nature and there are 25 offences against respondent No.2. Hence, anticipatory bail ought not to have been granted.

(3.) As against this, learned Advocate for the respondent submitted that the issue pertains to a property dispute between the family members and on several occasions, attempts have been made for settling the matter even before the Mediation Centre. However, all such attempts have failed.