RAJESHBHAI GAFURBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these petitions filed under Articles 226 and 227 of the Constitution of India and under the provisions of Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, ('BNSS' for short), the petitioner in each petition is challenging the order passed by the learned Additional Chief Judicial Magistrate, Dholka, Ahmedabad (Rural) below the application filed under Sec. 91 of the Code of Criminal Procedure ('Code' for short), for production of documents, was rejected.

(2.) As the facts and the point of law involved in these petitions are common and the arguments advanced by the learned advocates is also common, the petitions are disposed of by this common oral order, with the consent of learned advocates for the parties.

(3.) For the sake of convenience, Special Criminal Application No.2174 of 2025 is taken as the lead matter and the observations and findings made in this matter will be followed in rest of the petitions.