LAWS(GJH)-2021-4-272

BHAUMIK DILIPKUMAR GANDHI Vs. STATE OF GUJARAT

Decided On April 08, 2021
Bhaumik Dilipkumar Gandhi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of present application, the applicants have prayed to quash the 43 FIRs registered by the respondent nos.3 to 6 qua the present applicants as the said FIRs level identical allegations and are repetitive.

(2.) Heard learned advocate for the applicants . It is submitted that applicant No.1 is serving as Audit Assistant and applicant no.2 is serving as Senior Audit Manager in the Government Projects and are commerce graduates working under the assistance of Mr.Mitesh Trivedi in a Chartered Accountant firm namely Pipara and Co. for last 16 years. That, the said firm was appointed for doing the audit work according to the general terms and conditions as per letter dated 17.10.2014 and the said firm has done its work in accordance with the appointment letter with utmost sincerity.

(3.) Issue requires consideration.