HARDIK BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present two applications, which have been filed by the same accused under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') praying for releasing him on bail during the pendency of the trial, were heard simultaneously since the applicant is facing almost same charges for two different offences though registered at two different Police Stations on different dates. Hence, the same are being disposed of by this common judgment and order.

(2.) In Criminal Misc. Application No.6440 of 2016, the applicant has prayed to release him on regular bail in connection with an offence registered as I C.R. No.90 of 2015 with DCB Police Station, Ahmedabad for which he is facing charge under Sections 121A, 124A and 120 -B of Indian Penal Code etc..

(3.) In Criminal Misc. Application No.6873 of 2016, the applicant has prayed to release him on regular bail in connection with an offence registered as I C.R. No.135 of 2015 with Amroli Police Station, Dist. Surat for which he is facing charge under Sections 124A, 115 and 201 of Indian Penal Code etc..