HARSHADBHAI LAXMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL the three applications relate to the same F.I.R. and identical questions are raised in these applications, the same were heard together and are hereby disposed of by this common judgment.

(2.) AS the facts of all these three applications are similar, the facts stated in Criminal Misc. Application No.757 of 2007 are taken as basis of this judgment.

(3.) HEARD Mr.A.D.Shah, learned advocate for the applicants (of Cri. Misc. Appln. No.757/2007), Mr.Arpit A. Kapadia, learned advocate for the applicant (of Cri. Misc. Appln. No.3282/2007), Mr.Deep D. Vyas, learned advocate for the applicant (of Cri. Misc. Appln. No.4962/2007), Ms.Moxa Thakkar, learned Assistant Public Prosecutor for the respondentState, and Mr.J.T.Trivedi with Mr.B.J.Trivedi, learned advocates appearing for respondent No.2first informant.