HASMUKHLAL KALIDAS CHOKSI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are applications praying for deletion of conditions stipulated in the respective orders of bail granted to them by this Court in various orders.

(2.) The prosecution case, in short, can be summarised as under:

(3.) The applicants herein have constructed different residential buildings and allotted and sold to different persons. In the earthquake occurred on 26th January 2006 those buildings collapsed on account of which many persons sustained injuries and many of them succumbed to injuries. In view of this complaints were filed against criminal complaints were filed against the applicants. The applicants had filed bail applications and they were released on bail on the terms and conditions stipulated in the said order. The conditions stipulated in the order dated 29th June 2001 passed in Criminal Misc. Application No.3641 of 2001 are as under: