ABBAS AMIRALI MINSARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues involved in the present petitions and prayers made in the present petitions are identical in nature, Special Criminal Application No. 5649 of 2023 is considered as leading matter.

(2.) The present petition is filed for seeking the following reliefs:

(3.) Heard Mr. Bharatkumar Vizoda, learned advocate for the petitioner in both the petitions and Ms. Neha Ladhani, learned APP for the respondent - State in both the petitions.