KAMUBEN SOMAJI BHAVAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these applications arise out of the same FIR, the same were heard together and are being decided by this common judgment.

(2.) These applications are filed under Ss. 439(2) of the Criminal Procedure Code, 1973 (CrPC) seeking cancellation of bail granted to the respondent No. 2 in the present applications - original accused by orders dtd. 7/5/2022 passed in Criminal Misc. Application Nos. 2491 of 2022 and 2492 of 2022 by the learned City Civil and Sessions Judge, City Civil and Sessions Court No. 5, Ahmedabad, whereby, the learned City Civil Judge was pleased to grant anticipatory bail the respondent No. 2 - original accused, for the alleged offence punishable under Ss. 406, 420, 120-B of the Indian Penal Code, 1860 (IPC) for which, FIR No. 11191024220319 registered Ahmedabad City.

(3.) Heard, learned advocate Mr. Jayesh Dave for learned advocate Mr. Varun G. Rai for the applicant - original complainant and learned Additional Public Prosecutor for the respondent No. 1 - State.