A.J. Shastri - (1.) As a central issue is involved in the present set of Criminal Misc. Applications, we deem it appropriate to club these applications together and decide the same by the present common order. Hence, all these Criminal Misc. Applications are taken up for final adjudication together.
(2.) So far as Criminal Miscellaneous Application No. 16769 of 2017 is concerned, since Rule was not issued, we issue Rule today. Mr. Ronak Raval, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of respondent - Sate.
(3.) These Criminal Misc. Applications are filed by respective prisoners, who are undergoing their respective sentences pursuant to their conviction and have approached on different grounds for being released on temporary bail during the pendency of their conviction appeals.;