MOHANJI KALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - original complainant for cancellation of bail granted to the respondent Nos.2 to 4 - original accused by the learned Principal District & Sessions Judge, Ahmedabad (Rural) vide order dtd. 15/11/2019 passed in Criminal Misc. Application No. 3568 of 2019 for the offence punishable under Ss. 406 , 420 , 467 , 468 , 469 , 471 , 120B etc. of the Indian Penal Code in connection with the offence registered being C.R. No.I - 9 of 2019 before CID Crime Ahmedabad Zone Police Station, Ahmedabad.

(2.) Heard Mr.Ashok Purohit, the learned counsel appearing for the applicant - original complainant, Ms.Maithili D. Mehta, the learned APP for the respondent No.1 - State of Gujarat and Mr.Jigar Gadhavi, the learned Counsel for the respondent Nos.2 to 4 - original accused.

(3.) Mr.Purohit, the learned advocate for the applicant submitted that the impugned order is ex facie illegal and arbitrary and that the same is passed without appreciating the facts and circumstances of the case. He therefore, urges before the Court that the application may be allowed and the bail granted to the accused may be cancelled.