RAVI MASHRUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

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

(3.) Heard Mr. Rathin Raval, learned advocate for the applicant and Ms. Bhatt, learned APP for the respondent State.