BHIKHUBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the common judgment and order dtd. 7/11/2023 passed by the High Court of Gujarat at Ahmedabad in Criminal Misc. Application No. 780 of 2010 and Special Criminal Application No. 620 of 2010, whereby the High Court declined to exercise its jurisdiction under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the CrPC ") for quashing the criminal proceedings initiated at the instance of respondent No. 2.

(3.) SLP (Crl.) No. 15537 of 2023 was filed by accused Nos. 3 and 4 and SLP (Crl.) No. 16049 of 2023 was filed by accused No. 6. Since the appeals arise from a common judgment and involve interconnected facts and issues, they are being disposed of by this common judgment.