MUMAN (AGHARIYA) IBRAHIMBHAI RASULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pratik Jasani for the petitioner in Special Criminal Application No. 5367 of 2014, learned Advocate Mr. N.R. Gandhi for the petitioners in Special Criminal Application No. 5308 of 2014, learned Advocate Mr. P.P. Majmudar for the petitioners in Special Criminal Application No. 5282 of 2014, learned APP Ms. Moxa Thakkar for the respondent-State and learned Advocate Mr. Tejas Barot for the respondent No.2- original complainant in all three petitions.

(2.) Rule returnable forthwith. Learned APP Ms. Moxa Thakkar waives service of rule for the respondent No.1-State and learned Advocate Mr. Tejas Barot waives service of rule for the respondent No.2- original complainant.

(3.) With consent of the parties the petitions are taken up for final hearing.