SHABANA ALTAF MUSA PATEL Vs. SHAUKATBHAI MAYUUDIN SHAIKH

JUDGEMENT

(1.) This application is filed by the Petitioner / Original Complainant for cancellation of Regular Bail granted by the learned Sessions Judge, Bharuch to the Respondents in Criminal Misc. Application No. 606 of 2015 and 554 of 2015 in connection with the FIR bearing C.R. No. I-36 of 2015 registered with 'B' Division Police Station, Bharuch for the offences under Ss. 307, 324 ,504 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Ms. Shivangi D. Vyas for the Applicant, learned Advocate Mr. S.S.Saiyed for Respondent Nos. 1 and 2 and learned learned APP Mr. Hardik Mehta for Respondent No.3 - State.

(3.) It is submitted by the learned Advocate Ms. Shivangi D. Vyas for the Petitioner that after the release of the Respondents on bail they have threatened the Appellant as such committed breach of condition to which the Petitioner / Original Complainant has filed an Application before the DSP Bharuch. Moreover it is also submitted that the Respondents were habitual offender and have committed other offences during their release on bail. Hence, the Complainant has filed an application for rejection of bail before the Sessions Court Bharuch vide Criminal Misc. Application No. 34 of 2016. However, the Application was rejected on 22/3/2016 and the present Application for cancellation of bail is filed.