LAWS(GJH)-2011-9-299

BHAKTA RAKESH Vs. STATE OF GUJARAT

Decided On September 02, 2011
BHAKTA RAKESH Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. DM Devnani on behalf of petitioners, learned AGP Ms. Jirga Jhaveri appearing for respondent State authority in each petition.

(2.) The facts of present group of petitions are taken from list of events, which are narrated as under:

(3.) In light of aforesaid facts narrated in list of events, prayer made by petitioners in present group of petitions in para 16(B) and (C) are as under: