NARENDRABHAI BABULAL HIRPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues involved in both the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Criminal Application No.5482 of 2016 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant-original complainant has prayed for the following reliefs;