N J TEXTILES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these petitions are between the same parties and involve common facts. Hence, they are disposed of by this common judgment.

(2.) THESE petitions have been preferred u/s.482 of the Criminal Procedure Code praying to quash and set aside Criminal Case No.6165/2003, 6166/2003 and 6164/2003 pending before the Court of learned Chief Judicial Magistrate, Ahmedabad (Rural) and the consequential proceedings initiated thereto.

(3.) BEING aggrieved by the same, the petitioners have preferred the present petitions praying to quash the complaint cases filed against them and the consequential proceedings initiated in pursuance of the said complaints.