SARDARJI VIHAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the original complainant for cancellation of bail granted to the original accused by the co- ordinate bench of this Court vide order dtd. 23/10/2019 passed in Criminal Misc. Application No. 19076 of 2019 for the offence punishable under Ss. 384 , 389 , 114 etc of the Indian Penal Code in connection with the C.R. No.I-42 of 2019 registered before Vav Police Station, Banaskantha.

(2.) Heard Mr. Rajguru, learned Counsel for the applicant, Mr. Tirthraj Pandya, learned APP for the respondent No.1 State of Gujarat and Mr. Patel, learned Counsel for the respondent No.2.

(3.) Present application is filed by the complainant on the basis that the original accused has violated condition No.6(i) of the order of this Court dtd. 23/10/2019 passed in Criminal Misc. Application No. 19076 of 2019, as the accused has not deposited the amount in time, as directed by this Court.