KESAR IMPEX Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Shakeel Qureshi, learned advocate waives service of notice of rule for and on behalf of the respondent No.2 in Special Criminal Application No. 1925 of 2017 and Mr. Rushabh Shah, learned advocate waives service of notice of rule for and on behalf of the respondents No. 1, 2 and 3 in Special Criminal Application No. 4465 of 2017.

(2.) By way of these applications, applicants in both these applications have approached this Court under Article 226, 14 and 227 of the Constitution of India as well as Section 482 of Cr.P.C 1973 (For short "The Code") seeking various reliefs.

(3.) In Criminal Misc. Application No. 1925 of 2017, the applicants have requested to quash and set aside the order dated 8th March, 2017 passed below exh. 18 in Criminal Appeal No. 17 of 2016 by the learned 2 nd (Ad-hoc) Additional District & Sessions Judge, Valsad qua depositing of 25% of the cheque amount as precondition.