STATE OF GUJARAT Vs. RONAK JITUBHAI AAYRE

JUDGEMENT

(1.) Criminal Misc. Application No.12518 of 2015 has been filed under the provisions of Sec. 439(2) of the Code of Criminal Procedure, 1973 (for short "the Code") for cancellation of bail and under Sec. 482 of the Code seeking quashing and setting aside the order dtd. 20/5/2015 passed by the 6th Additional Sessions Judge, Vadodara in Criminal Misc. Application No.941 of 2015.

(2.) Criminal Misc. Application No.12520 of 2015 has been filed under the provisions of Sec. 439(2) of the Code for cancellation of bail and under Sec. 482 of the Code seeking quashing and setting aside the order dtd. 20/5/2015 passed by the 6th Additional Sessions Judge, Vadodara in Criminal Misc. Application No.952 of 2015.

(3.) Criminal Misc. Application No.9397 of 2015 has been filed under the provisions of Sec. 439(2) of the Code for cancellation of bail and under Sec. 482 of the Code seeking quashing and setting aside the order dtd. 8/5/2015 passed by the 7th Additional Sessions Judge, Vadodara in Criminal Misc. Application No.898 of 2015.