GOVINDBHAI PRABHUBHAI IJARDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These proceedings arise out of a common complaint. Facts overlap. They are therefore, heard together and are being disposed of by this common order.

(2.) Criminal Revision Application No. 779/2007 has been filed by the original accused No. 1 and 2 in Criminal Case No.14118/2006 pending before the Court of Chief Judicial Magistrate, Surat. They have challenged an order dated 30.10.2007 passed by learned Chief Judicial Magistrate, Surat by which their application exh.10 seeking discharge came to be dismissed.

(3.) Criminal Misc. Applications No. 9304/2008 and 10231/2008 have been filed by the original accused No. 3, 4 and 6; and original accused No.5 respectively in the said criminal case. They seek quashing of the criminal case on various grounds.