QAMAR GHANI USMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 23/9/2022 passed by the High Court of Gujarat at Ahmedabad in Criminal Appeal Nos. 1215/2022 and 1216/2022, by which, the Division Bench of the High Court has dismissed the said appeals and has refused to release the appellant - accused on statutory bail (default bail) under Sec. 167(2) of the Cr.PC, the original accused has preferred the present appeals.

(3.) The facts leading to the present appeals in a nutshell are as under: -