VARSHABEN BATUKBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In view of the facts of both the captioned petitions are similar, the same are heard and decided together by this common judgment.

(2.) The petitions have been moved praying for following common prayers:

(3.) Heard Mr. P. J. Kanabar, learned advocate for the petitioners, Mr. B. M. Mangukiya, learned advocate for the respondent Nos. 4 to 6, Mr. H. S. Munshaw, learned advocate for the respondent Nos. 2 and 3 and Mr. K. L. Pandya, learned Assistant Government Pleader for the respondent No. 1.