NIRAV DILIPBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these applications for bail are arising out of the same FIR and therefore though role and thereby allegations against the applicants in FIR are different, since basic facts are common, they are heard together and decided by this common judgment.

(2.) THOUGH minute details of the case is not much material at such stage for deciding applications for bail, considering the rival contentions, it would be appropriate to recollect the details of complaint with development of investigation from the date of complaint till date, at least in brief, which is as under:

(3.) SINCE , we are dealing with the application of accused Nos. 1 to 3 and Nirav Dilipbhai Patel, details of other accused are being avoided to reproduce here.