KIRANBEN W Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The complainant and the State, by way of present respective Criminal Misc. Applications filed under Section 439(2) of the Code of Criminal Procedure, 1973 (for short "the Code") challenged the judgment and order dated 08.09.2017 passed by the learned Principal Sessions Judge, Gandhinagar in Criminal Misc. Application No.1072 of 2017 whereby, the learned Principal Sessions Judge by exercising powers conferred under Section 438 of the Code has enlarged accused - Mr.Swami Jayeshswaroopdasji Guruswami Jayprakash Dasji on anticipatory bail on certain terms and conditions.

(2.) I have heard submissions of learned advocate Mr.J.L. Chan for the applicant, learned A.P.P. Mr.Pranav Trivedi for opponent No.1-State and learned advocate Mr.Bhaumik Dholariya for opponent No.2 in Criminal Misc. Application No.24210 of 2017, learned A.P.P. Mr.L.B. Dabhi for the applicant - State and learned advocate Mr.Bhaumik Dholariya for the opponent in Criminal Misc. Application No.24489 of 2017.

(3.) I have gone through the impugned judgment and order dated 08.09.2017 and also perused the papers annexed with the present applications.