SHAMIMA KAUSER Vs. UNION OF INDIA

JUDGEMENT

(1.) Crl. M.P. No. 19538/2009 for permission to file Special Leave Petition is allowed.

(2.) Leave granted in both the appeals.

(3.) These appeals are being disposed of by a common order since the same impugned order dated 09.09.2009 made in MCRLA No. 10625/2009 in SCR LA No. 822/2004 of the High Court of Gujarat is under challenge in both the appeals. The High Court by the impugned order granted stay of the report submitted by the learned Metropolitan Magistrate dated 07.09.2009 in Crime No. 8/2004 registered with DCB Police Station, Ahmedabad. The impugned order is challenged by the appellants on various grounds. In order to consider the same it may be just and necessary to notice few relevant facts: