HEMENDRABHAI AMBALAL MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the issues involved in the above captioned applications are interconnected, those were heard analogously and are being disposed of by this common judgment and order.

(2.) CRIMINAL REVISION APPLICATION NO.485 OF 2013 2.1 By this application under section 397 read with section 401 of the Code of Criminal Procedure, the petitioner -original first informant calls in question the legality and validity of the order dated 29th July, 2013 passed by the Additional Sessions Judge, Gandhinagar in Criminal Misc. Application No.430 of 2013 filed by the respondent No.3 (original accused No.3) for anticipatory bail under section 438 of the Code of Criminal Procedure, by which the learned Judge allowed the application and ordered release of the accused on anticipatory bail in connection with C.R. No.I -128 of 2013 registered with the Chandkheda Police Station of the offence under sections 302, 306, 304(B), 498A, 323, 294(b) read with 114 of the Indian Penal Code and sections 3 and 7 of the Dowry Prohibition Act.

(3.) CRIMINAL REVISION APPLICATION NO.626 OF 2013