JASWANTBHAI MANSANGBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Ms. Jhaveri waives service of notice of rule for the respondent - State.

(2.) THOUGH these two Revision Applications are arising out of two different impugned judgments, since both the cases are cross complaints of the same incident and, more particularly, when factual details and prayer in both the applications are common, both the Revision Applications are heard together and being decided by this common judgment.

(3.) HEARD learned advocate Mr. Aamirkhan Pathan appearing for Mr.Ashish M. Dagli, learned counsel for the appellant and Ms.Jirga D. Jhaveri, learned APP for the respondent - State in both the Criminal Revision Applications and perused the record.