AMIT VISHNUPRASAD GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law and facts arise in this group of petitions / applications and they are arising out of the common judgment and order passed by the learned Additional City Sessions Judge, Court No.10, Ahmedabad passed in Criminal Revision Application No. 176 of 2007, this group of petitions / applications are being disposed of by this common judgment and order.

(2.) Special Criminal Application No.982 of 2007 is filed by the applicant - original accused No.3 challenging the judgment and order passed by the learned Additional City Sessions Judge, Court No. 10, Ahmedabad dated 30th April, 2007 passed in Criminal Revision Application No. 176 of 2007 in allowing the said Criminal Revision Application partly by which the learned Additional City Sessions Judge has remanded the applicant - original accused No.3 for 3 days police custody. Special Criminal Application No. 983 of 2007 is filed by the applicant - original accused No. 1 challenging the judgment and order passed by the learned Additional City Sessions Judge, Court No. 10, Ahmedabad dated 30th April, 2007 passed in Criminal Revision Application No. 176 of 2007 by which the learned Judge has directed that he should remain present before the Investigating Officer from Morning 9.00 AM to Evening 6.00 PM for 2 days i.e. on 1.5.2007 and 2.5.2007 for interrogation. Special Criminal Application No. 974/ 2007 is filed by the applicant - original complainant challenging the judgment and order passed by the learned Additional City Sessions Judge, Court No. 10, Ahmedabad dated 30th April, 2007 passed in Criminal Revision Application No. 176 of 2007 in refusing to grant the remand for 7 days and granting 3 days remand only against the orig. accused No.3. Criminal Misc. Application Nos.6842 of 2007 and 6846 of 2007 are filed by the applicants - original claimants for jointing them as party respondents in Special Criminal Application Nos.982 of 2007 and 983 of 2007 respectively.

(3.) The facts giving rise to the present Special Criminal Applications and Criminal Misc. Applications as well as Criminal Revision Application, are as under:-