VISHNUBHAI MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common question of facts and law involved in the captioned applications and same arise out of the order dtd. 19/5/2021, they were heard together and being disposed of by this common order.

(2.) Since the applicant Ashaben Patel (SCR.A 5079 of 2021) has died during the pendency of the application, same does not survive and is accordingly disposed of.

(3.) The applicants - original accused Nos. 1 and 2 of the Criminal Enquiry No. 2 of 2021, have preferred these applications under Article 226 and 227 of the Constitution of India, read with Sec. 482 of the Cr.P.C. thereby, they seek to challenge the legality and validity of the impugned order dtd. 19/5/2021 passed by the Court of Judicial Magistrate at Unjha, District : Mehsana in Criminal Inquiry No. 2 of 2021.