PRAVIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application was heard today, at length. Pursuant to the order passed by the Honourable Supreme Court dtd. 15/5/2023 passed in Criminal Appeal No. 1513 of 2023. Whereby, the Honourable Supreme Court in paragraphs nos. 4 and 5 observed as under:-

(2.) After making the above referred observations, the Honourable Supreme Court has set aside the order dtd. 20/9/2022, passed by this Court, whereby regular bail was granted to the present applicant. However, while setting aside the order dtd. 20/9/2022, the Honourable Supreme Court granted interim bail to the present applicant, as he was already released by this Court, while granting bail and in paragraph no.11 of the order, requested this Court to hear the bail application, preferably before 31/7/2023.

(3.) Thereafter, when the matter was listed before this Court on 7/6/2023 as on the earlier occasion while the matter was decided by another Honourable Judge of this Court vide order dtd. 20/9/2022, which was set aside and thereafter the matter was remanded. This Court on 7/6/2023, passed the following order;