STATE OF GUJARAT Vs. AKRAMBHAI @ MANJU INAYAT ARAF

JUDGEMENT

(1.) THESE Criminal Misc. Applications are filed by the State seeking cancellation of bail granted to the respective respondent in each of the applications by the learned Principal District and Sessions Judge, Surat. Criminal Revision Application has been filed by the original accused so far as bail once granted came to be cancelled by the learned Sessions Judge by the impugned order dated 18th April, 2007.

(2.) SHORTLY stated facts leading to these applications are as follows:

(3.) ON these accusations, the investigation was carried out regarding the accused having allegedly committed murders.