SUBHASHBHAI HARIBHAI SHIHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave is granted to implead Hitesh Haribhai Shihora as the applicant no.4 in the Criminal Misc. Application No.8428 of 2015. The cause-title be amended forthwith.

(2.) Since the issues raised in both the captioned applications are the same and the challenge is also to a selfsame FIR, those were heard analogously and are being disposed of by this common judgment and order.

(3.) RULE returnable forthwith. Ms.Pathak, the learned APP waives service of notice of rule for and on behalf of the respondent no.1. Mr.Ankit Pandya, the learned advocate waives service of notice of rule for and on behalf of the respondent no.2.