RAMESH BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications are arising out of the same FIR being CR No.I-32 of 2018 registered with Vadodara Taluka (Rural) Police Station, Vadodara for the offences punishable under Ss. 306 & 114 of the Indian Penal Code and Criminal Case No.40106 of 2018 pending before the court of learned Chief Judicial Magistrate, Vadodara.

(2.) Heard Mr.Abhisst Thaker, learned advocate for the applicant in Criminal Misc. Application No.22189 of 2018, Mr.Mitul Shelat, learned counsel with Mr.Rutul Desai, learned advocate for the applicant in Criminal Misc. Application No.14677 of 2018, Mr.Hardik Soni, learned Additional Public Prosecutor for the State respondent and Mr.Nikunj Savaliya, learned advocate for Mr.Chaitanya Vyas, learned advocate for the respondent No.2 - original complainant in both the matters.

(3.) By the consent of learned advocates for the parties, both the matters were taken up for hearing. Hence, Rule. Mr.Hardik Soni, learned Additional Public Prosecutor waives rule for the State respondent and Mr.Savaliya, learned advocate waives rule on behalf of respondent No.2 in both the matters.