STATE OF GUJARAT Vs. NAVNEET VALLABHBHAI FALDU

JUDGEMENT

(1.) These applications are filed under Section 439(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to in short as 'the Code') for cancellation of bail granted to the respondent No.2. Criminal Miscellaneous Application No.10654/2018 is filed by the State whereas Criminal Miscellaneous Application No.13325/2018 is filed by the original complainant.

(2.) Considering the fact that the applications arise out of the same First Information Report and is against the same respondent, with the consent of the learned Advocates for the respective parties, the applications are taken up for joint hearing and disposal.

(3.) The applications challenge the order dated 13.04.2018 passed in Criminal Miscellaneous Application No.1763/2018 passed by the learned Additional Sessions Judge, Surat by which the respondent No.2 was ordered to be enlarged on regular bail in connection with the First Information Report bearing I-C.R. No.95/2018 registered with Amroli Police Station, Surat City for the offences punishable under Sections 366 and 376 of the Indian Penal Code, subsequently, Section 306 of the Indian Penal Code was added.