RAJNIKANT BALABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Heard learned Advocate Ms. Ratna Vora on behalf of the applicants in Criminal Misc. Application No. 14711 of 2017, learned Advocate Shri Hardik Jani for the original complainant-respondent no.2 in the said application and learned APP Ms. Maithili D. Mehta for respondent - State and heard learned Advocate Shri Hardik Jani on behalf of the applicants in Special Criminal Application No. 2336 of 2017, learned APP MS. M.D. Mehta for respondent-State and learned Advocate Shri Ratna Vora for respondent no.2.

(2.) Issue Rule in Criminal Misc. Application No. 14711 of 2017 returnable forthwith. Learned Advocates waive service of rule for the respective parties.

(3.) Though both the applications preferred by the respective applicants were for quashing two separate complaints but since the parties are more or less the same in both the complaints, though their standing as accused or complainants as the case may be, would change in the applications, therefore both the matters were directed to be listed together and are now taken up together for final disposal.