THE STATE OF GUJARAT Vs. MANOJ DEVSHANKAR PANDYA

JUDGEMENT

(1.) All these applications are filed under Section 439(2) and 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to in short as 'the Code') with a prayer to cancel the anticipatory bail granted by the Sessions Judge (Special Judge ACB, Devbhumi Dwarka) at Khambhalia in connection with an offence being registered as C.R. No.I-2018 with ACB Police Station, Jamkhambalia, Devbhumi Dwarka Police Station.

(2.) All these applications are filed by the State against the respondent/s who are the accused of the aforesaid C.R. and are the Contractors who were engaged through their organizations for the purpose of construction of 'Shauchalaya' (Toilets) under the Okha Municipality.

(3.) Considering the similarity in the contentions raised on behalf of the State and the identical role alleged against the respondent accused, all these applications are taken up for joint hearing and disposal with consent of the concerned Advocates. However, the facts are taken from Criminal Miscellaneous Application No.12034/2018.