GANESHBHAI JAKSHIBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the issue involved in the present petitions/applications, by consent of the learned advocates for the parties, the matters were heard finally. Hence, Rule. Learned advocates for the respective respondents waive service of notice of rule on behalf of the respective respondents.

(2.) AS common facts and issues are involved in this group of writ petitions under Article 226 of the Constitution of India and applications under section 482 of the Code of Criminal Procedure, 1973 which arise out of common first information reports, they were heard together and are being disposed of by this common judgment and oer.

(3.) IN Special Criminal Application No.1675 of 2008, the petitioners (in all tlve in number) have prayed for the following substantive relief :