RAVINDERSINGH @ RAVI PAVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted in all the special leave petitions.

(2.) Ravindersingh @ Ravi Pavar has preferred appeal arising out of SLP (Crl.) No. 3334 of 2012 before this Court against the final judgment and order dated 10.02.2012 passed by the High Court of Gujarat at Ahmedabad in Criminal Misc. Application No. 1281 of 2012 whereby the High Court dismissed his application filed under Section 439 of the Code of Criminal Procedure, 1973 (in short 'the Code') seeking regular bail in C.R. No. 252 of 2009 registered with Odhav Police Station, Ahmedabad for the offences punishable under Sections 302, 307, 328, 272, 273, 201, 109, 114, 120B of the Indian Penal Code, 1860 ('IPC' for short) and Sections 65(a)(b)(c)(d)(e), 66(1)(b), 67-1A, 72, 75, 81 and 83 of the Bombay Prohibition Act, 1949.

(3.) The State of Gujarat, aggrieved by the judgment and order dated 29.09.2011, passed by the High Court in Criminal Misc. Application Nos. 12384 and 12385 of 2011 whereby the High Court enlarged one Jayesh Hiralal Thakkar (A-2) on bail in connection with C.R. No. 161 of 2009 registered with Kagdapith Police Station, Ahmedabad for the offences punishable under Sections 120B, 302, 307, 328, 272, 273, 201, 217, 221, 109 and 114 of IPC and Sections 65(a)(b)(c)(d)(e), 66(1)(b), 68, 72, 75, 81 and 83 of the Bombay Prohibition Act, 1949 and C.R. No. 252 of 2009 registered with Odhav Police Station, Ahmedabad for the very same offences, has filed the other two appeals arising out of special leave petition Nos. 4026 and 4027 of 2012.