KAPIL DEVELOPERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Advocate APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent-State in all these matters and learned Advocate Mr.Dhanesh Patel waives service of Rule on behalf of respondent No.2 in Criminal Misc.Application No.18334 of 2020 and group matters and learned Advocate Mr.Maulin Pandya waives service of Rule on behalf of respondent Nos.2 and 3 in Criminal Misc.Application No.19499 of 2020 and group matters.

(2.) This group of applications is filed against the respective orders of the appellate Court in the proceedings under the provisions of Section 138 of the Negotiable Instruments Act. Criminal Misc.Application Nos.18334 of 2020, 18404 of 2020, 18425 of 2020, 18410 of 2020, 18374 of 2020, 18411 of 2020, 18407 of 2020, 18409 of 2020 and 18371 of 2020 are filed by the original accused and Criminal Misc.Application Nos.19499 of 2020, 19560 of 2020, 19497 of 2020, 19455 of 2020, 19459 of 2020, 19461 of 2020, 19553 of 2020, 19551 of 2020 and 19555 of 2020 are filed filed by the original complainant. The dispute between the parties which requires consideration is imposition of condition by the appellate Court while enlarging the convict on bail.

(3.) With consent of both the sides these applications are taken up for hearing and final disposal jointly. The facts are recorded from lead matters being Criminal Misc.Application no.18334 of 2020 and Criminal Misc.Application No.19499 of 2020, filed each by the original accused and original complainant respectively.