STATE OF GUJARAT Vs. PARSHANT JANARDHAN PANDEY

JUDGEMENT

(1.) HEARD learned APP Ms. Jirga Jhaveri for the applicant - State and learned advocate Mr. J.M. Panchal for learned advocate Mr. Rajesh K. Kanani for the respondents. All these four applications are arising from the same FIR being Ichhapor (Surat) Police Station, I - C.R. No. 02 of 2013. All the applications are against different accused for cancellation of bail granted by the Sessions Court, Surat in respective bail applications filed by them. Considering the fact that incident and thereby facts and details of crime are common, all these four applications are heard together and decided by this common judgment and order.

(2.) THE factual details of all four application are as under:

(3.) THE applicant - State has categorically submitted and argued that there is an ample evidence against the respondents regarding their statutory and gross negligence in performing their duties which resulted into huge loss to the country when costly fuel was burnt and several people were died. Therefore, State being investigating and presenting agency has prayed to cancel the bail granted to the respondents by the Sessions Court. It is also specifically alleged and submitted that Khomesh Dongre had allowed all the persons to such highly flammable zone and he torn the register and such torn pages were recovered from his custody in presence of Panchas whereas Prashant Pandey failed to supervise the activity of Khomesh Dongre. He also allowed the entry of the deceased persons and other persons in the sensitive area without permission by the authority. Whereas Jagpalsingh Senger and Birendrasing Yadav had abated all such activity by allowing all such persons to enter in such area and by overwriting and tampering the entry register as well as by torning the pages of such register.