RABARI JAYRAMBHAI MALJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of rule for the respondent-State.

(2.) These are the petitions arising out of the cross-complaints being I-C.R. No. 116/28, under Sections 326 , 323 , 403 , 114 of the Indian Penal Code,1860, and Section 135 of the Gujarat Police Act and I-C.R. No. 117/2018 under Sections 147 , 148 , 149 , 403 , 323 , 504 , AND 506 (2) of the IPC AND Section 135 of the Gujarat Police Act, both lodged with Nandasan Police Station, Mehsana.

(3.) This Court has heard learned Advocate, Mr. Solanki, for the petitioners in Criminal Misc. Application No. 23846/2018, learned Advocate, Mr. Parkeh, for the petitioners in Criminal Misc. Application No. 23738/2018 and the learned APP for the respondent-State.