CHANDRAKANTBHAI PURSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all these proceedings arise out of common background, they have been heard together and are being disposed of by this common judgment.

(2.) Brief facts leading to these proceedings need to be noted at the outset.

(3.) Special Criminal Application No. 682 of 2003 has been filed by one Chandrakant Parshottambhai Patel (hereinafter to be referred to as 'the original accused'). In this petition, he seeks quashing of criminal complaint bearing C.R. No. I-129/02 dated 21.8.2002 registered at Dhokla Police Station. Offences alleged are those punishable under Sections 467, 468, 470, 471 read with Section 114 of the Indian Penal Code. By way of amendment, the petitioner has also challenged an order dated 19.8.2002 passed by the learned District Judge, Ahmedabad Rural, by which the learned District Judge had directed the Registrar to lodge the above-mentioned complaint.