BHANUBHAI RAJENDRABHAI SUHADIA Vs. LALITBHAI MANGILAL JAIN

JUDGEMENT

(1.) THIS group of petitions arise out of a common complaint. The petitioner, who is common in all these petitions is the original complainant. In a complaint bearing C.R.No.308/2006 dated 10th June, 2006, the complainant had stated, inter alia, in the said complaint that on the date of incident, i.e., on 10th June 2006, three persons, namely, Bhogilal Mangilal, Lalitbhai Mangilal and Nareshbhai Mangilal and about five more persons had come to the complainant and started abusing him and his brother and started beating them with fists. The complainant stated that Lalitbhai Mangilal was carrying a revolver in his pocket. Other assailants were carrying iron pipes and rods and sticks. All these eight persons had beaten the complainant with fists.

(2.) IT is the case of the complainant that accused No.1 and 3 had committed forgery and with the help of Dr.Arvindkumar Pandey and Dr.Sumitkumar Jagani had tried to create false alibi of being admitted in a hospital. It appears that the said doctors, i.e., Dr.Arvindkumar Pandey and Dr.Sumitkumar Jagani were also later on added as accused persons in the said criminal case and arrested but released on bail by the learned Sessions Judge.

(3.) THE petitioner, original complainant has, therefore, filed these applications seeking cancellation of bail granted to accused No.1 and 3 as well as to said two doctors, who were added later on.