CHETANBHAI HIMMATLAL SAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - original complainant for cancellation of bail granted to the respondents - original accused by the learned 13 th Additional Sr. Civil Judge & J.M.F.C., Surat vide orders dtd. 13/10/2019 and 12/10/2019 respectively for the offence punishable under Ss. 143 , 144 , 147 , 148 , 342 , 323 , 504 , 325 , 327 , etc of the Indian Penal Code , Sec. 135 of the G.P. Act and Ss. 40 and 40(c) of the Gujarat Money Lenders Act in connection with the offence registered being C.R. No.I - 374 of 2019 before Sarthana Police Station, Surat.

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

(3.) Mr.Parimal, the learned advocate for the applicant - original complainant submitted that the impugned order is ex facie illegal and arbitrary and that the same is passed without appreciating the facts and circumstances of the case. She therefore, urges before the Court that the application may be allowed and the bail granted to the accused may be cancelled.