STATE OF GUJARAT Vs. MOHMMAD ASHRAFBHAI ISMAILBHAI NAGORI

JUDGEMENT

(1.) SINCE common question of law and facts arises in both the matters, the same are being disposed of by this common order.

(2.) THE State of Gujarat, by present Criminal Misc. Applications for cancellation of bail filed under section 439(2) of the Code of Criminal Procedure, 1973 challenged the order passed below Exh.1 in Criminal Misc. Application Nos.1500 of 2013 and 1432 of 2013 dated 13.6.2013 passed by the learned 6th (Ad hoc) Additional Sessions Judge, Surat, whereby the respondents accused were granted bail in connection with the offence registered before the Chowkbazar Police Station being I C.R. No.56 of 2013 for the offence punishable under sections 386 and 114 of the Indian Penal Code and also under section 25(1) of the Arms Act.

(3.) HEARD the submissions of learned APP.