ASLAMKHAN PYARASAHEB MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Fouzan N. Soniwala for the petitioners and learned APP Mr. J.K. Shah for the respondent - State.

(2.) At the outset, learned Advocate Mr. Soniwala tenders draft amendment in Special Criminal Application Nos. 3419 of 2019 and 3441 of 2019. The same is granted, to be carried out forthwith.

(3.) Learned Advocate Mr. Waris A. Alvi for the respondent No.2, according to learned Advocate Mr. Soniwala, has some personal difficulty and hence he is not present, and whereas learned Advocate Mr. Soniwala would submit that learned Advocate Mr. Alvi would not have objection if the prayers as prayed for in these petitions are granted.