- (1.) Leave granted.
(2.) This judgment shall dispose of the Criminal Appeal arising out of SLP(Crl) No. 4283/2006 (for short "1st case") and Criminal Appeal arising out of SLP(Crl) No. 6646/2005 (for short "2nd case").
(3.) The 1st case has been filed by the Complainant Jayeshbhai @Panchabhai M. Satodiya seeking cancellation of the bail granted to respondent Shri Jayrajsinh Temubha Jadeja who, at that time, was a sitting Member of Legislative Assembly of Gujarat (the first accused in Criminal Case No.1- 25/2004 registered under Sections 302, 307, 143, 147, 148, 149, 341, 120B, 201 IPC and Sections 25(1) A, (1-a), 27 of the Arms Act and Section 135 of the Bombay Police Act at Police Station Gondal City) for the alleged murder of Nilesh.;