GIRDHARI LAL JEEVANDAS BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two revision applications are preferred by applicants Girdharilal Jivandas Bhagatbhai and Mohammed Firoz Hussain S/o Mohammed Jafar Hussain, under Sections 397 and 401 of the Code of Criminal Procedure, 1973, challenging the order passed by the learned Special Judge (CBI), Court No.9, Ahmedabad in CBI Case No.28/2011 passed below Exh.4 & 57 whereby their applications for discharge preferred under Section 227 of the Code of Criminal Procedure, 1973 came to be rejected by order dated 21.06.2016.

(2.) Both the revision applications are having similar facts and the applicants are accused of Special Case No.28/2011. Therefore, both these criminal revision applications are heard and decided together by way of a common judgement.

(3.) The brief facts, leading to the case are summarized as under: