RAMESHBHAI DAYALBHAI LASHKARI Vs. STATE OF GUJARAT  

JUDGEMENT

(1.) Heard learned advocate Mr.V.M. Dhotre for the petitioner, Mr.Hardik Jani, learned advocate for respondent No.2 and Mr.Manan Mehta, learned APP for the respondent - State in both the petitions. Perused the record.

(2.) Since the common issues are raised in both the petitions; so also impugned order in both the petitions is common being order dated 20.4.2017 below Exhs.4 and 5 in Sessions case No.30/2014 by the Additional Sessions Judge of Gandhinagar, they are dealt with and decided by this common judgment.

(3.) The petitioners in Revision No.35/2017 are accused nos.1 and 2 whereas petitioner in Revision No.37/2017 is accused No.3 in such Sessions case No.30/2014. Accused nos. 1 and 2 have preferred common application at Exh.4 and accused No.3 has preferred separate application at Exh.5 before the Sessions Court with almost same facts and pleadings and prayed for similar relief to reject the complaint against them and to discharge them for want of prior permission to prosecute them by competent authority. Therefore, except different accused number and different Exhibit when impugned order against all of them is common, now, they are referred as accused and both the petitions are disposed off by this common judgment.