STATE OF GUJARAT Vs. PATEL JASHUBHAI SHIVABHAI

JUDGEMENT

(1.) This application is filed by the State for cancellation of anticipatory bail that has been granted to the respondents - accused by Additional Sessions Judge, Aravalli, in Criminal Misc. Application No. 265/2021.

(2.) Present application is filed mainly on the ground that the impugned order granting bail to the accused is improper, arbitrary and suffers from serious infirmities, which resulting into miscarriage of justice.

(3.) The brief facts of the prosecution case are that, the complainant Kashyapbhai Patel lodged an FIR with Malpur Police Station, Dist. Aravalli, for the offence under Ss. 323, 504, 506(2), 394, 427 and 114 of the Indian Penal code, alleging that the respondents and other accused were present at the General Meeting held at Malpur Nagrik Coop. Bank and during the proceedings of meeting, manager of the bank suspended one member namely Pinakinbhai Gor, as a result, present respondents have assaulted the bank manager and looted gold chain worth of Rs.80,000.00 as well as cash amount of Rs.12,700.00.