NARANBHAI DAYALJIBHAI SAVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common questions of law and facts arise in all the petitions, the same are being disposed of by this common order. For the sake of convenience, Special Criminal Application No.7833 of 2019 is considered as lead matter.

(2.) By way of present Special Criminal Application No.7833 of 2019, under Article 226 and 227 of the Constitution of India, the petitioner has made following prayer in terms of para - 7(A) :-

(3.) Since in other allied matters, identical applications moved by the petitioner - original accused under section 311 of the Code of Criminal Procedure came to be rejected by the both the Courts below, all the petitions are taken up for hearing together at the admission stage.