SAJAL SURESHKUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS in all the applications for bail, pending the appeals, common questions arise for consideration as the appeals are also arising from the common judgment and order of the learned Sessions Judge, they are being considered simultaneously by the present common order.

(2.) RULE. Mr. Mengdey, learned A. P. P. and Mr. Dipen Desai, learned A. P. P. waive service of notice of Rule in all the concerned matters.

(3.) THE applicant of Misc. Criminal Application No. 12893 of 2008 is accused no. 4 (for the sake of convenience, he shall be described as A-4 hereinafter); the applicant of Misc. Criminal Application No. 12897 of 2008 is accused No. 1 (for the sake of convenience, he shall be described as A-1 hereinafter); the applicant of Misc. Criminal Application No. 13041 of 2008 is accused No. 2 (for the sake of convenience, he shall be described as A-2 hereinafter); the applicant of Misc. Criminal Application No. 13039 of 2008 is accused No. 3 (for the sake of convenience, he shall be described as A-3 hereinafter); and the applicant of Misc. Criminal Application No. 13176 of 2008 is accused No. 12 (for the sake of convenience, he shall be described as A-12 hereinafter) have preferred the present applications under Sec. 389 of Cr. P. C. for suspension of sentence and for releasing the applicants on bail pending the appeals.