SAMANTBHAI AAGHABHAI UTADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent-State.

(2.) Challenge in the present petitions preferred under Articles 14 and 226 of the Constitution of India is the order dated 27.05.2019 passed by the respondent No.2 in Hadpari Appeal Nos.34 of 2019 to 40 of 2019 and order dated 06.04.2019 passed by the respondent No.3 in Nos.HDP/17/2019 to HDP/23/2019.

(3.) Heard the submissions of learned advocates appearing for the petitioners and learned Additional Public Prosecutor for the respondent State.