JYOTSNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the complainant for cancellation of bail granted to the original accused by the co-ordinate bench of this Court vide order dtd. 1/7/2019 passed in Criminal Misc. Application No. 12074 of 2019 for the offence punishable under Ss. 366 , 376(N) , 347 , 498 , 506(2) and 114 etc, of the Indian Penal Code in connection with FIR being C.R. No.I - 19 of 2019 registered before Dantiwada Police Station, District Banaskantha.

(2.) Heard Mr. D.B. Desai, learned Counsel for the applicant and Ms. Maithili Mehta, learned APP for the respondent State of Gujarat. Though notice is served to respondent No.2, he has chosen not to appear before this Court.

(3.) Mr. D.B. Desai, learned Counsel for the applicant has submitted that before registration of present FIR being C.R. No.I - 19 of 2019 before Dantiwada Police Station, District Banaskantha, there are criminal antecedents against present respondent original accused, which are as under:-