(1.) As the issues raised in all the captioned petitions are 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.8521 of 2017 is treated as the lead matter.
(3.) By this application under Article 227 of the Constitution of India, the applicant calls in question the legality and validity of the order dated 12th October 2017 passed by the Principal Sessions Judge, Kheda at Nadiad in the Criminal Revision Application No.117 of 2017, by which the Revisional Court rejected the revision application filed by the applicant herein, thereby affirming the order passed by the Additional Judicial Magistrate First Class, Kapadvanj dated 27th September 2017 below Exhibit: 1 in connection with the First Information Report bearing prohibition C.R. No.186 of 2017 registered with the Kapadvanj Police Station for the offence punishable under Sections 65E, 116B and 81 of the Gujarat Prohibition Act.
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