PRADIPBHAI BATUKBHAI PIPALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct the cause title.

(2.) As the issues raised in all the captioned petitions are inter connected and the parties are also the selfsame, those were heard analogously and are being disposed of by this common judgment and order. The Criminal Misc. Application No.1622 of 2018 has been filed by the original accused No.1 - husband with the following prayers:

(3.) The Criminal Misc. Application No. 1623/2018 has been filed by the applicants - original accused persons with the following prayers: