LALABHAI MOHANBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted in Cr.M.A. No. 5541 of 2022.

(2.) Rule. Learned APP waives service of Rule on behalf of respondent State in Cr.M.A No. 7494 of 2022.

(3.) Both the above bail applications arise from one and same FIR and therefore, they were heard together and disposed of by this common order.