NAVINCHANDRA KANCHANLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners herein are accused persons in the offences registered in Mahidharpura Police Station, Surat vide Criminal Complaint No. 132 of 1998 and the prayers made in the main petitions under Article 226 of the Constitution are as under:

(2.) After Notice being issued in July 1998, hearing of the main petitions was adjourned from time to time till they were admitted on 27.11.2000 with the order as under:

(3.) Before that, on 22.10.1999, the following order was made: