STATE OF GUJARAT Vs. VALLABHBHAI THAKOR

JUDGEMENT

(1.) These applications are preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - State of Gujarat for cancellation of anticipatory bail granted to the respective respondents - original accused by the learned 5 th Additional Sessions Judge, Bharuch at Ankleshwar vide orders dtd. 31/8/2016 & 14/9/2016 respectively passed in Criminal Misc. Applications Nos.335 of 2016 and 374 of 2016 respectively for the offence punishable under Ss. 143 , 147, 148, 149, 307, 302, 120B etc. of the Indian Penal Code and Sec. 135 of the G.P. Act in connection with the offence registered being C.R. No.I - 7 of 2015 before Hansot Police Station, Bharuch.

(2.) Heard learned advocates appearing for the respective parties.

(3.) Learned APP appearing for the applicant - State has submitted that the accused have actively participated in the alleged offence and without considering the seriousness of the offence, the Trial Court has exercised power while enlarging the accused on anticipatory bail. Learned APP has further submitted that there are cross complaints registered by the respondents accused and the complainant. He further submitted that in all the Sessions Case the charge is framed against the respondents accused and now the trial is likely to commence.