SANDEEP AMUBHAI MIYATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Ashish Shah with Mr. C.P. Champaneri, learned Advocates for the petitioners in both the petitions, Mr. Shakeel Qureshi for respondent nos. 2 and 3 in both the petitions and Ms. Moxa Thakkar, learned APP for State of Gujarat in both the petitions.

(2.) BY way of these petitions under Articles 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for the sake of brevity), the petitioner in Special Criminal Application No. 2696 of 2012 has challenged the order dated 10.9.2012 passed by 7th Additional Sessions Judge, Rajkot in Criminal Revision Application No. 91 of 2012 and by way of Special Criminal Application No. 2698 of 2012 the petitioner has challenged the order dated passed by 7th Additional Sessions Judge, 10.9.2012 Rajkot in Criminal Revision Application No. 91 of 2012 whereby the Additional Sessions Judge, Rajkot was pleased to dispose of both the applications by a common judgment and order dated 10.9.2012 and allowed the Revision Application filed by respondent no.2 herein and handed over the custody of a vehicle being registration No. GJ3-EL-9034 and further issued direction regarding determination of ownership, repayment of loan and cancellation of RTO registration number. As the order under challenge is common in both the petitions is common, they are disposed of by this common judgment.

(3.) AS recorded by this Court in its order dated