LAWS(GJH)-2000-7-67

GOVINDBHAI SHAMBHUBHAI CHAUHAN Vs. STATE OF GUJARAT

Decided On July 19, 2000
GOVINDBHAI SHAMBHUBHAI CHAUHAN Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Service of notice of rule is waived by Mr. K.P. Raval, learned A.P.P. for the respondent State.

(2.) This group of six Criminal Miscellaneous Applications, claiming regular bail, under Section 389 of the Criminal Procedure Code ('the Code' for short hereinafter), during the pendency of their Conviction Criminal Appeal No. 815 of 1993, are inter-connected and raise, virtually, common questions and, therefore, upon request, they are being disposed of by this common judgment.

(3.) It may be highlighted, at the outset, that though in terms of number of applications it would come to six, in substance, four original accused persons, who are appellants in Criminal Appeal No. 815 of 1993, have invoked the aids of provisions of Section 389 of the Code for the simple reason that some of the names are common in some of the applications.