SUSHILABEN YASHWANTBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned Advocates for the respective respondents waive service of notice of Admission. With the consent of parties, the present appeals are taken up for final hearing.

(2.) Heard learned Advocate Mr.Vivek Bhamare for the appellant in Criminal Appeal No.514 of 2020 and Criminal Appeal No.286 of 2021 and learned APP Mr.L. B. Dabhi for the appellant State in Criminal Appeal No.1840 of 2021, and learned Advocate Mr.R. J. Goswami appearing on behalf of the private respondents in all the three Appeals. Since all the three Appeals challenge the validity of the orders granting regular bail to the accused of the very self-same FIR, all the Appeals are heard and decided together.

(3.) Criminal Appeal No.514 of 2020 has been preferred by the mother of the victim of FIR bearing I-C. R. No.13/2019, challenging an order passed by the learned 4th Additional Sessions Judge, Viramgam dtd. 15/10/2019 in Criminal Misc. Application No.309 of 2019, whereby regular bail had been granted to respondents No.2 to 5 therein, original accused Nos.3, and 5 to 8 of the said FIR.