CHANDRASHEKHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. R. C. Kodekar, learned Additional Public Prosecutor waives the service of rule on behalf of the respondent No. 1 - State and mr. S. S. Panesar, learned advocate waives the service of rule on behalf of respondent No. 2 - original complainant, in each of the petitions.

(2.) WITH the consent of the parties, the matters are finally heard today.

(3.) AS the common question of facts and law arises in these group of petitions, they are being disposed of by this common judgement and order.