YASHWANTKUMAR HIRALAL PATEL Vs. PATEL PRITESH KANUBHAI

JUDGEMENT

(1.) Present batch of Criminal Misc. Applications is basically arising out of a common order passed by learned Principal Sessions Judge, Mahisagar, Lunawada dtd. 28/9/2017, hence taken up for hearing conjointly, upon request made by learned advocates representing both the sides.

(2.) Since common questions and facts are involved in this batch of applications, Criminal Misc. Application No.25624 of 2017 is treated as a lead matter for sake of convenience, which would govern the other applications attached herewith.

(3.) Original complainant Yashwantkumar Hiralal Patel and State have brought these applications for challenging the legality and validity of the common order passed by the Court below whereby opponent- accused persons in respective applications have been enlarged on bail by imposing suitable conditions and it is this order passed way back in 2017, precisely on 28/9/2017, present applications have now come up for considerations before this Court.