UMAR UVES SARESHWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. By consent of all the parties, rule is fixed forthwith.

(2.) Since the present petitions arise out of same set of facts and contentions and issue before this Court in all petition is also common, the same are being decided by this common judgment and order.

(3.) This Court has heard Mr. R.R. Marshall, learned Senior Counsel assisted by Mr. Atit Thakore, learned counsel appearing on behalf of the applicant - Umar Uvesh Sareswala, Mr. Yogesh Lakhani, learned Senior Counsel assisted by Mr. Sanjeev Thaker and Abbhist Thaker, learned counsels appearing for and on behalf of respondent No. 2 - original complainant and Mr. J.K. Shah, learned APP for the respondent No.1-State.