GOPALBHAI CHATURBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.T.S.Nanavati, learned Special Public Prosecutor, waives service of notice of rule for the respondent-State of Gujarat. In the facts and circumstances of the case, these applications have been heard today.

(2.) The applicant i.e. Gopalbhai Chaturbhai Amin has filed the above named seven applications for regular bail/extension of temporary bail under Section 439 of the Cr.P.C. in connection with different F.I.Rs. relating to offences punishable under Sections 465, 467, 468, 406, 409, 466, 114, 420, 471, 423, 109, 188 read with Sections 34 and 120-B of the Indian Penal Code. The numbers of the Criminal Misc. Applications and the corresponding F.I.R.'s are enumerated below: <FRM>JUDGEMENT_108_TLGJ0_2007Html1.htm</FRM>

(3.) Since the subject matter of all the above mentioned applications is identical, they are being heard and disposed of together by this common judgment.