RAHUL GANGWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As similar set of facts and law are involved in both the petitions and challenge in both the petitions is the impugned order dtd. 30/5/2015 passed by the learned Sessions Judge and Designated Special Judge, Ahmedabad (Rural), whereby, non- bailable warrant came to be issued against the petitioners, both the petitions are required to be heard analogously and decided by this Court with this common judgment.

(2.) For deciding the present petitions, the facts of Special Criminal Application No.6256 of 2015 are taken into consideration. By way of preferring present petition under Article 226 and 227 of the Constitution of India read with Sec. 482 and 483 of the Code of Criminal Procedure, 1973, the petitioner has prayed for the following relief/s:

(3.) The brief facts as narrated in the memo of the petition are as under: