MANIBEN RAMESHBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the writ applications are the same and the challenge is also to the selfsame first information report, both were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Criminal Misc. Application No.21325 of 2017 is treated as the lead matter.

(3.) By this writ application under section 482 of the Code of Criminal Procedure, 1974 (the Cr.P.C.), the writ applicants-original accused, inter alia, have prayed for the following reliefs;