LAWS(GJH)-2022-4-1611

SOMABHAI MULJIBHAI PRAJAPATI Vs. STATE OF GUJARAT

Decided On April 27, 2022
Somabhai Muljibhai Prajapati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Manthan K. Bhatt for the petitioner, learned APP Ms. M.D. Mehta for the respondent-State and learned Advocate Mr. R.D. Dave for the respondent No.2 in Special Criminal Application No. 7735 of 2020 and learned Advocate Ms. Meghna A. Patel for the petitioner, learned APP Ms. M.D. Mehta for the respondent-State and learned Advocate Mr. R.D. Dave for the respondent No.2 in Special Criminal Application No. 3522 of 2020.

(2.) Issue Rule. Learned APP Ms. M.D. Mehta waives service of Rule for the respondent-State and learned Advocate Mr. R.D. Dave waives service of Rule for the respondent No.2 in both the matters.

(3.) With consent of learned Advocates for the parties, these petitions are taken up for final disposal.