KARAMSHI DALABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing for the parties waive service of notice of rule.

(2.) As the facts involved in both the petitions and parties are identical, with the consent of learned advocates appearing for the parties, both the petitions are heard together and disposed of by this common judgment and order.

(3.) For deciding both the petitions, the facts of Criminal Misc. Application No.16543 of 2019 are taken into consideration.