JAYABEN Vs. TEJAS KANUBHAI ZALA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgments and orders dated 04.02.2019 and 05.04.2019 passed by the High Court of Gujarat at Ahmedabad in R/Criminal Appeal No. 1502 of 2018 and R/Criminal Appeal No.389 of 2019 by which the High Court has released the respective respondents No.1 - accused, the original complainant has preferred the present appeals.

(2.) For the sake of convenience, the facts in Criminal Appeal No.1655 of 2021 arising out of the impugned judgment and order dated 04.02.2019 passed in Criminal Appeal No.1502 of 2018 are narrated which are as under: ­

(3.) Feeling aggrieved and dissatisfied with the impugned judgments and orders passed by the High Court releasing respective respondents No.1 on bail, the original complainant has preferred the present appeals.