SANGEETABEN MUKESHBHAI SONDARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred for cancellation of bail under Sec. 439(2) of the Code of Criminal Procedure by the applicant-original complainant against the order dtd. 7/9/2020 passed by Ld. Additional Sessions Judge, Rajkot at Dhoraji in Misc. Cri. Application No. 161 of 2020, seeking following relief/s:-

(2.) Subsequent to the pending proceedings, certain developments have taken place i.e. after enlarging the applicant on bail, the chagessheet came to be filed in the Court of concerned Magistrate. As the case is excursively triable by the Court of Sessions therefore, the case is committed to the Court of Sessions and it is registered as Sessions Case No. 25 of 2022.

(3.) In the meantime, the accused has approached this Court by way of preferring Criminal Misc. Application (for stay) No. 1 of 2023 in Criminal Misc. Application No. 18937 of 2020 and prayed quashment of the FIR registered against the accused.