DEBASHISH PRADYOTKUMAR SINHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicant- original complainant, under Sec. 439(2) of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), seeking cancellation of the regular bail granted to the original accused-Respondent No.2, herein, by the learned City Sessions Judge, Ahmedabad, vide order dtd. 13/6/2016, passed in Criminal Misc. Application No. 2468 of 2016.

(2.) Heard, learned Advocate, Ms. Lodha, appearing with learned Advocate, Mr. Popat, for the applicant, learned APP, Mr. Patel, for Respondent No.1-State and learned Advocate, Mr. Shukla, appearing for Respondent No.2-original accused.

(3.) Learned Advocate, Ms. Lodha, appearing for the applicant referred to the allegations leveled against Respondent No.2-accused in the FIR, being I-C.R. No. 24/2016, registered with Gujarat University Police Station, under Ss. 408 and 120-B etc. of the Indian Penal Code, 1860, and Sec. 65 of the Information Technology Act. A copy of the FIR is produced at Page-31 of the compilation.