AJITSINH AMARSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(3.) Heard Mr. Jadeja, learned counsel for the petitioners and Mr. Desai, learned AGP for the respondent - State.