SHAILENDRASINH TEJBAHADURSINH RAJPUT 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 anticipatory bail granted to the original accused by the coordinate bench of this Court vide order dtd. 14/11/2019 passed in Criminal Misc. Application No. 18049 of 2019 for the offence punishable under Ss. 406, 409, 420 120(B), 114, 34 etc. of the Indian Penal Code .

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

(3.) Mr. Tiwari, learned Counsel appearing for the applicant - original complainant has submitted that without considering the seriousness of the facts as alleged in the FIR, this Court granted anticipatory bail to the present respondent - accused. He submitted thereafter, the accused has floated the order passed by this Court and tried to give threat to the witnesses and therefore, present application for cancellation of bail may be allowed and the bail granted to the respondent accused person may be cancelled.