MANGIRAM GANGARAM MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since, both these applications arise out of the same FIR being I-C.R. No. I-C.R. No. 210/2017, registered with Krushnanagar Police Station, Ahmedabad, for the offence punishable under Sections 406, 420, 467, 468, 471 and 114 of the Indian Penal Code, 1860, they are heard together and disposed off by this common order.

(2.) The applicant in both the matters is the original complainant, who has lodged the aforesaid FIR and who is aggrieved by the grant of regular bail to the original accused No. 1-Gangaram Hemtaji Mali and accused No. 2-Kamlesh Mali, respondents, therein.

(3.) The applicant has challenged the legality, validity and propriety of the order passed by the learned Addl. Sessions Judge, City Civil and Sessions Court, Ahmedabad, Dated: 10.04.2018, in Criminal Misc.