- (1.)RULE. Mr. R. C. Kodekar, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State in each of the applications. As all these applications are by the co-accused of complaint being C. R. No. I-5/2005 registered with with ATS Police Station, Ahmedabad and arise out of same offence, they are being disposed of by this common judgment and order.
(2.)CRIMINAL Misc. Application No. 12420 of 2007 is filed by the applicant - Nareshbhai Vishnubhai Chauhan - original accused No. 13, the then P. S. I.- Anti-Terrorist Squad (ATS), Ahmedabad of complaint being C. R. No. I-5/2005 registered with ATS Police Station, Ahemdabad under Section 439 of the Criminal Procedure Code for releasing him on bail in connection with aforesaid offence. Criminal Misc. Application No. 13756 of 2007 is filed by the original accused No. 11 - Santram Chandrabhan Sharma, Police Constable -SRP Group - 12, Gandhiangar for releasing him on bail in connection with aforesaid complaint. Criminal Misc. Application No. 13758 of 2007 is filed by the original accused No. 10 - Ajaykumar Bhagwandas Parmar, Police Constable for releasing him on bail in connection with aforesaid complaint. Criminal Misc. Application No. 13772 of 2007 is filed by the original accused No. 2- Rajkumar Pandian, S. P. for releasing him on bail in connection with aforesaid complaint. Criminal Misc. Application No. 13774 of 2007 is filed by the original accused No. 6 - Balkishan Rajendraprasad Choubey, Police Inspector, SRP Group - 9, Vadodara for releasing him on bail in connection with aforesaid complaint. Criminal Misc. Application No. 13775 of 2007 is filed by the original accused No. 1 - Dahyaji Gobarji Vanzara, DIG (main conspirator) for releasing him on bail in connection with aforesaid complaint. . Criminal Misc. Application No. 13857 of 2007 is filed by the two co-accused original Accused No. 8 and 9 - Himanshusingh Mohansingh Rajawat and Shyamsingh Jaisingh Charan, both PSI, belonging to Rajasthan Police for releasing them on bail in connection with aforesaid complaint. Criminal Misc. Application No. 14091 of 2007 is filed by the original accused No. 5 - Naransinh Harisinh Dabhi, Police Inspector for releasing him on bail in connection with aforesaid complaint.
(3.)HEARD Mr. K. J. Shethna, learned Advocate appearing for original accused No. 5- Naransinh Harisinh Dabhi in Criminal Misc. Application No. 14091/2007; Mr. B. B. Naik, learned Advocate appearing for accused No. 13 - Nareshbhai Vishubhai Chauhan, accused No. 1- Dahayji Gobarji Vanzara, accused No. 6- Balkishan Rajendraprasad Choubey, accused No. 10-Ajaykumar Bhagwandas Parmar and accused No. 11- Santram Chandrabhan Sharma - applicants of Criminal Misc. Application Nos. 12420/2007; 13775/2007; 13774/07; 13758/07 and 13756/2007, Mr. S. V. Raju, learned Advocate appearing for original accused No. 2- Rajkumar Pandian, S. P. , original accused No. 8- Himanshusingh Mohansingh Rajawat and original accused No. 9- Shyamsingh Jaisingh Charan, applicants of Criminal Misc. Application Nos. 13772/07 and 13857/07, and Mr. R. C. Kodekar, learned Additional Public Prosecutor appearing on behalf of the respondent - State.