PRIYANK SARMANBHAI MUSHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr.Jay Mehta waives service of notice of rule for and on behalf of the respondent - State.

(2.) This group of petitions raises identical issues based on similar facts, therefore, at the request of all, they are taken up for joint hearing and disposal.

(3.) Heard Mr.Ajay R.Mehta, learned advocate with Ms.Niyati Vaishnav, learned advocate for the petitioners and Mr.Jay Mehta, learned AGP for the respondent - State.