ALLAHRAKHA MOHAMMEDBHAI MULTANI Vs. IMRANAHMED IKHTIYARAHMED ANSARI

JUDGEMENT

(1.) RULE . Learned APP waives service of rule for respondent no.2 State and learned advocate Mr.Kartik Pandya waives service of rule for respondent no.1.

(2.) ALL these applications were initially heard at length and decided by common order dated 23.7.2014 whereby Criminal Misc.Application no.4497 of 2014 was dismissed and Criminal Misc.Applications no.4498 of 2014 to 4500 of 2014 were allowed. Necessary basic information of case was considered at relevant time, but to avoid the position of prejudice to the trial Court during the trial, all details of facts and evidence was not recorded in such order being an order pertaining to bail. However, now, when matter has been remanded back by the Hon'ble Supreme Court, it would be necessary to recollect certain facts.

(3.) THE above common order was challenged before the Hon'ble Supreme Court in Criminal Appeal no.2080 of 2014 with Criminal Appeals no.2030 of 2014 and 2031 of 2014 wherein by order dated 19.9.2014, Hon'ble Supreme Court has after discussing the factual details, remitted the matter with a request to take into consideration all the FIRs, which have been lodged by the parties against each other and to decide such applications as expeditiously as possible and preferably within a period of two weeks' from the date of receipt of this order in following terms: -