JITENDRA NARAYANBHAI RAJGOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. A. D. Oza, learned Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) Since, both these applications are arising out of the same offence, the same were heard together and are being disposed of by this common judgment.

(3.) The brief facts giving rise to the present applications are that one Mr. Manohar Mangaram Galani filed complaint against 19 named persons and also other accused persons whose involvement was disclosed during the course of investigation, bearing C.R. No. 1-1 of 1995, C.I.D. Crime, Vadodara Zone Police Station for the alleged commission of the offences punishable under Secs. 120B, 489, 348, 465, 466, 468, 471, 474, 409, 410, 109, 118, 167, 182, 114, 115, 219, 220, 506(2), 193, 195, 196, 199, 209, 200, 204 and 211 of I.P.C.