YOGESH BHAGWANDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocates for the respective parties and learned APP Mr. Soham Joshi for the respondent-State.

(2.) Since the issues involved in all these two petitions are similar in nature and arise out of connected facts, they were heard together and are being disposed of by this common order. Learned advocates appearing for the respective parties have independently advanced their submissions, whereas the learned Additional Public Prosecutor has appeared commonly for the respondent-State in all the petitions. The Criminal Miscellaneous No. 2987 of 2015 is treated as the lead matter.

(3.) The petitioner has prayed for the following reliefs:-