PRAHLADBHAI JAGABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I.A. No.29794/2019 - (GRANT OF BAIL) IN Crl.A. No.1286/2018 We have heard Mr. P.S. Patwalia, learned Senior Counsel for the appellants and Mr. Tushar Mehta, learned Solicitor General appearing for the respondent - State and perused the record.

(2.) It is stated that the appellants have been released on temporary bail, furlough and parole on several occasions. The period for which they have been out of custody under the said arrangements ranged from 190 to 520 days. There is no report of their having misconducted themselves or indulged in any criminal activities.

(3.) It is not disputed that none of the appellants have criminal antecedents. Further, we find that these appellants have been found guilty by the appellate court on the deposition of one witness.