VICKY PRAVINCHANDRA DHABUWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant-original complainant under Sec. 439(2) of Code of Criminal Procedure, 1973, seeking cancellation of bail of respondent Nos.2 and 3, who came to be enlarged on bail vide order dtd. 6/8/2021 passed by this Court in Criminal Misc. Application No.11190 of 2021.

(2.) The brief facts, narrated by the original complainant in the present application, are as under:

(3.) This Court, considering the nature of allegations made against the accused-respondents herein in the FIR as well as consent, granted by the learned advocate for the original complainant, proceeded to exercise its discretion to enlarge the respondents-accused on regular bail. The court had granted regular bail by stipulating conditions, which also includes condition of deposit of remaining amount of Rs.45.00 Lakhs before the learned Sessions Court, Surat within a period of two months. The same reads as under: