RAVI BABURAM MALLAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the aforementioned applications arise out of one and same FIR and they were heard together and therefore, same have been disposed of by this common order.

(2.) Heard Mr. L.M. Zala, learned advocate for Mr. J.P., Shah, learned advocate appearing on behalf of the applicants and Mr. Manan Mehta, learned APP for the respondent - State.

(3.) Rule Learned APP waives service of notice of rule for and on behalf of respondent - State.