BABUBHAI BHAISINGBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under the provision of Sec. 439(2) of the Criminal Procedure Code by the applicant - original complainant for cancellation of the bail granted to present respondent No. 2 by the coordinate bench of this Court, vide order dtd. 25/6/2020 passed in Criminal Misc. Application No. 8643 of 2020 for the offences punishable under Ss. 406 . 420, 467, 468, 471, 114 etc. of the Indian Penal Code , whereby this Court has directed the present respondent No. 2 to deposit Rs.1.50 Lacs before the learned trial Court within a period of two months.

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

(3.) In view of the fact that the respondent No. 2 has not complied with the aforesaid direction, applicant-original complainant has preferred present application for cancellation of bail granted to respondent No.2.