RASHMIKANT PURSHOTTAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the matters pertain to the same complaint, therefore, they are heard together and are disposed of by this common judgment.

(2.) The petitioners have filed these petitions under under Section 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C.") praying to quash and set aside the complaint being M.Case No.22 of 2005 registered with J.P. Road Police Station, Vadodara for the offences punishable under Sections 420, 467, 468, 471 and 120B of the Indian Penal Code as well as Charge Sheet No.1 of 2009 and the proceedings initiated pursuant thereto.

(3.) The petitioners of Criminal Misc. Application No.2799 of 2010 are the original accused nos.2 to 4 in the impugned complaint. The petitioner no.3 is the Managing Director of Sardar Patel Education Trust, which runs various colleges and he is also an ex-president of All India Plastic Manufacturers Association at Mumbai. Petitioner No.2 is President of Halol GIDC Association and an ex- president of Federation of Panchmahals Industries, Godhra.