STATE OF GUJARAT Vs. BHADRESH VASANTRAI MEHTA

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the State of Gujarat for cancellation of bail granted to the original accused by the learned Additional Sessions Judge Court No. 20, City Civil and Sessions Court, Ahmedabad vide order dtd. 25/5/2018 passed in Criminal Misc. Application No. 3125 of 2018 for the offence punishable under Ss. 406 , 409, 420, 506(2), 120(B) etc. of the Indian Penal Code in connection with the offence registered being C.R. No. I-3 of 2018 before CID Crime Gandhinagar Zone Police Station.

(2.) Ms. Maithili Mehta, learned APP for the applicant has submitted that the State of Gujarat has moved an application for cancellation of bail in 2018 immediately on the ground that there are serious allegations against the accused persons.

(3.) Mr. Chintan Patel, learned Counsel appearing on behalf of Mr. Hardik Dave, learned Counsel for the respondent accused has produced on record the copy of the orders passed by co-ordinate bench of this Court dtd. 29/4/2022 and 17/3/2022 and submitted that during pendency of the present application, settlement has been arrived at between the complainant and all the accused persons (including present applicant). Therefore, the applications moved by the original complainant against five accused persons for cancellation of bail before this Court being Criminal Misc. Application No. 17399 of 2018, Criminal Misc. Application No. 17401 of 2018, Criminal Misc. Application No. 17405 of 2018, Criminal Misc. Application No. 17403 of 2018 and Criminal Misc. Application No. 17400 of 2018 came to be withdrawn by the original complainant vide order dtd. 17/3/2022. The said order dtd. 17/3/2022 passed by co-ordinate bench of this Court, reads as under:-