NIRMIL JITENDRABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since complainant and the accused in both the matters are same, with the consent of learned advocates for the respective parties, both the matters are decided analogously.

(2.) By way of filing Criminal Misc. Application No.15704 of 2022 u/s 439(2) of the Code of Criminal Procedure, 1973 (in short 'the Code"), the petitioner - original complainant Nirmil Shah prays to cancel the anticipatory bail granted to accused Karan Devendrabhai Rabari and Arjun Devendrabhai Rabari in Criminal Misc. Application No.2112 of 2022 by the learned Sessions Court. Whereas, by way of filing Criminal Misc. Application No.8424 of 2023, the petitioner complainant seeks cancellation of anticipatory bail granted to accused Karan Devendrabhai Rabari in Criminal Misc. Application No.1214 of 2023 by the learned Sessions Court.

(3.) The above reliefs are claimed by the petitioner -complainant in background of the facts stated herein below:-