JAYSHREEBAA ANIRRUDDHSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application has been filed for cancellation of regular bail granted to the respondent No.2-original accused No.1 vide order dtd. 24/5/2021 in Criminal Misc. Application No.3410 of 2021 passed by the City Sessions Judge, Ahmedabad.

(3.) Learned advocate Mr.Rajput for the applicant has submitted that the original accused- respondent No.2 had filed an affidavit dtd. 16/3/2022 stating that he is ready and willing to deposit an amount of Rs.53,21,212.00 out of Rs.70,94,950.00 on or before 30/7/2022. He has invited attention of this Court to the order dtd. 24/5/2021, whereby the respondent No.2, who was ordered to be released on regular bail, has submitted that the conditions as mentioned in the said order are violated as he has not deposited any amount. He has further submitted that accordingly the applicant-complainant had filed an application for cancellation of bail however, the same has been rejected by the order dtd. 8/9/2021. Learned advocate has submitted that the bail granted to the respondent No.2 is required to be cancelled and the orders dtd. 8/9/2021 as well as 24/5/2021 are required to be quashed and set aside.