PATEL HATHIBHAI NAGJIBHAI Vs. PATEL NARSINGBHAI JESINGBHAI

JUDGEMENT

(1.) THIS application has been filed by the original complainant seeking cancellation of bail granted to opponents nos. 1 to 3 herein by this Court by order dated 26th December, 2002 passed in Crim. Misc. Application No.4943/2002.

(2.) THE petitioner had lodged a complaint being C.R. No.I -93/2002 on 9th July, 2002 before the Khedbrahma Police Station. Gist of the contents of the complaint are as follows :

(3.) PURSUANT to the said complaint, the police carried out the investigation and submitted the charge -sheet in October 2002 alleging offences punishable under Sections 306, 323, 506(2) read with Section 114 of Indian Penal Code. Respondents nos. 1 to 3 herein are the accused nos. 1 to 3 in the said charge -sheet. The present respondents nos. 1 to 3 and Rakeshbhai moved a bail application before this Court being Criminal Misc. Application No.4943/2002. By a detailed order dated 26th December, 2002, Learned Single Judge of this Court granted bail to all the accused persons on certain terms and conditions.