MOHMMAD ASADULLAKHAN SAUKATKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications have been preferred by different accused under Section 438 of the Code of Criminal Procedure, 1973 by the applicants - original accused Nos.5,6,7,10 and 11 of FIR bearing I C.R. No.26 of 2015 registered with Mahila Police Station, Ahmedabad for the offences punishable under Sections 120 (B), 376, 506 (2), 507, 294 (B), 354, 384 of the Indian Penal Code and Sections 25 (1) and 69 of the IT Act. The applicants have prayed to release them on bail in the event of their arrest in connection with the above stated offence.

(2.) Each of the applicants had preferred an application under Section 438 of the Code of Criminal Procedure, 1973 before the learned Sessions Judge which has been dismissed by the concerned learned Sessions Judge on different dates. Since the allegations levelled against each of the applicants are almost identical, the same have been dealt with and a common order is being passed in this group of matters.

(3.) The brief facts arose from the record are as under : -