NAILESHBHAI KAMNABHAI GOMTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These three applications have been preferred by the respective applicants­convicts, seeking release on temporary bail for the period(s) mentioned in each application and on the grounds stated therein, which shall be discussed individually hereinafter.

(2.) The above applications are being decided by a common judgment for the reason that there is a common factor in all these applications, being the certificate(s) of the Sarpanch of the respective Gram Panchayat, recommending the release of the applicant­convict on temporary bail. Coincidentally, all the three Sarpanchas who have issued the respective certificates are newly­elected lady Sarpanchas, elected on seats reserved for women.

(3.) Facts of Criminal Misc. Application No.16108/2017 :