NILESH MANSUKHLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These four applications arise out of one and the same First Information Report and involve identical questions on law and facts. Hence, they are decided by this common judgment.

(2.) Challenge in these four applications filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "the Code") is to the orders dtd. 8/1/2021 and 21/1/2021 passed below application filed under Sec. 20(2)(b) of The Gujarat Control of Terrorism and Organized Crime Act, 2015 (hereinafter referred to as "the GUJCTOC") by the Court of learned Principal District and Sessions Judge, Special Court (GUJCTOC) at Rajkot in the case of Jamnagar City "A" Division Police Station FIR No.11202008202186 whereby, the said application was allowed and an additional period of 90 days was granted for concluding the investigation.

(3.) The facts, in a nutshell, giving rise to the filing of the present applications are as under:-