DHIRUBHAI KASTRUBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. M.H. Bhatt waives service of Rule on behalf of the respondent No.1 and learned advocate Mr. Majmudar waives service of Rule on behalf of respondent No.2.

(2.) This is an application filed by the original informant seeking cancellation of bail under Sec. 439(2) of Code of Criminal Procedure, 1973. By this application, the original informant has prayed for quashing and setting aside the order dtd. 2/8/2021 passed by the learned 8th Additional District and Sessions Judge, Ahmedabad (Rural) at Mirzapur in Criminal Misc. Application No.2378 of 2021. The respondent No.2 herein original accused was enlarged on regular bail in respect of complainat bearing FIR No.11191045210802 of 2021 registered with Sola High Court Police Station, Ahmedabad, for the offences punishable under Ss. 498(A) , 306 , 294(B) read with Sec. 114 of Indian Penal Code and Sec. 4 of the Dowry Prohibition Act.

(3.) The gist of the complaint is: