MAGANBHAI RAMJIBHAI ZINJUVADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable today. Learned Addl.Public Prosecutor Mr.L.R.Pujari wavies service of rule on behalf of respondent No. 1 State. Learned advocates Shri .Satyam Chhaya and Shri P.B.Khandheria waives service of notice on behalf of respective respondents .

(2.) Petitioner Applicant of Criminal Misc. Application No. 2637 of 2011 is the original complainant who has challenged the order passed by Learned Additional Sessions Judge , Gondal, Camp at Jetpur dated 15.1.2011, granting bail in successive bail application to the respondents in Criminal Misc. Application No. 12 of 2011 in connection with complaint registered with Jetpur City Police Station being I-CR. No.89 of 2010 for the offences punishable u/s. 302, 307,323, 324, 427, 120B, 34, ,143, 147, 148, 149 of Indian Penal Code and Section 135 of Bombay Police Act.

(3.) Another petition/application being Criminal Misc. Application No. 7932 of 2011 for cancellation of bail u/s. 439(2) of Code of Criminal Procedure of the very same accused/respondents is by the State raising various grounds in support of such plea.