SANJAYKUMAR INDERCHAND AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in all the captioned applications arises out of the very selfsame FIR, those were heard analogously and are being disposed of by this common judgment.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent - State of Gujarat and learned advocate Mr. P.P. Majmudar waives service of notice of rule for and on behalf of the original complainant.

(3.) For the sake of convenience, Criminal Misc. Application No.5305 is treated as the lead matter.