LAXMANBHAI KARMANBHA GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Learned APP Mr.K.C.Shah waives service of Rule for respondent-State of Gujarat.

(3.) Criminal Misc. Applications No.9213, 9214 and 9216 of 2001 are filed by the applicant-Laxmanbhai Karmanbha Gadhvi-original complainant. Whereas, Criminal Misc. Application No.9249, 9250 and 9251 of 2001 are filed by the State of Gujarat. All these applications are filed against impugned common judgment and order dated 9.11.2001 passed by the learned Additional Sessions Judge, Gandhidham-Bhuj below Criminal Misc. Application No.213, 230 and 231 of 2001 filed by the respondents-accused whereby the learned judge released the respondents-accused on bail on certain terms and conditions mentioned in it. This impugned common judgment and order of bail has been challenged by the original complainant as well as State of Gujarat in all these applications, as stated earlier.