AMITKUMAR KIRITBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State in all these petitions.

(2.) With the consent of the learned advocates for the respective parties, all these petitions are taken up for final hearing today.

(3.) Heard Mr. Vaibhav A. Vyas, learned counsel for the petitioners and Mr. Utkarsh Sharma, learned AGP for the respondent - State.