NILESHBHAI REVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - original complainant for cancellation of bail granted to the respective respondent No.2 herein - original accused by the learned Additional Sessions Judge, Sabarkantha vide order dtd. 22/5/2020 passed in Criminal Misc. Application Nos.206 of 2020 and 207 of 2020 respectively for the offence punishable under Ss. 306 and 114 of the Indian Penal Code in connection with the offence registered being C.R. No.11209024200241 of 2020 before Jadar Police Station, Sabarkantha.

(2.) The brief facts of the case are that the complainant had filed complaint being C.R. No. 11209024200241 of 2020 before Jadar Police Station, Sabarkantha stating that the present respective respondent No.2 and another co-accused had taken money from the deceased brother of the applicant and on demanding the money back by the deceased, the accused persons denied to return the same and therefore, the brother of the applicant had committed suicide because of financial crisis. 2.1 Thereafter, the respondent accused had preferred Criminal Misc. Application Nos.206 of 2020 and 207 of 2020 respectively for Regular Bail before the learned Sessions Court, Sabarkantha.

(3.) Heard Mr.Mahesh K. Poojara, the learned counsel appearing for the applicant - original complainant and Mr.Tirhtraj Pandya, the learned APP appearing for the respondent No.1 - State of Gujarat.