AJAY RUMENDRA MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing for the respective respondents waive service of rule for the respective respondents.

(2.) As common issue raised in present applications and facts are also common, as a result, both the applications were heard together and disposed of by this common order.

(3.) This Court has heard learned Senior Counsel Mr. Anshin Desai assisted by Mr. Nandish Thackar, Mr. C.B. Upadhyay, learned counsel appearing for the applicants, Mr. R.C. Kodekar, learned Special Public Prosecutor for the respondent no. 2-CBI and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent No.1-State.