STATE OF GUJARAT Vs. LALJI POPAT

JUDGEMENT

(1.) This group of applications are filed for cancellation of bail granted by Mr. I.H. Parikk Additional Sessions Judge Junagadh.

(2.) I has been pointed out in this group of applications that Mr. Shah Additional Sessions Judge has either ignored the order passed by his colleague i.e. another Additional Sessions Judge rejecting the bail application by giving some irrelevant reasons. In one case he has ignored the order passed by this High Court rejecting the bail application. He has narrated the criteria laid down by this Court as well as by the Honble Supreme Court but he has not applied the same to the facts of the case or ignored the facts of the case.

(3.) The particulars of the cases decided by this judgment wherein all the accused are involved in offences punishable under Sec. 302 and/or other sections and who are released on bail by Mr. I. H. Shah Additional Sessions Judge Junagadh are tabularized as under: <FRM>JUDGEMENT_1073_GLR2_1988.htm</FRM>