SANGRAMBHAI NANUBHAI JOGRANA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The Special Criminal Application No.1273 of 2017 is treated to be the lead matter.

(3.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants - original accused persons have prayed for the following reliefs :