MUNIRABANU AMINULLAKHAN MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. J.A. Adeshra for the petitioners and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) Though served, no one appears on behalf of the respondent No.2.

(3.) By way of this petition, the petitioners have prayed for quashing and setting aside the five orders dtd. 22/7/2018 passed by the learned Judicial Magistrate First Class, Ranpur, District Ahmedabad, disposing of five applications being (1) Criminal Misc. Application No. 7/2016 (Old No. 209/2013), (2) Criminal Misc. Application No. 8 of 2016 (Old No. 4/2011), (3) Criminal Misc. Application No. 9 of 2016 (Old No. 7/2012), (4) Criminal Misc. Application No. 10 of 2016 (Old No. 88/2013) and (5) Criminal Misc. Application No. 15 of 2016 (Old No. 232/2014) preferred by the present petitioners herein under Ss. 125(3) and 127 of the Code of Criminal Procedure. The petitioners have further prayed to restore all the above mentioned Criminal Misc. Applications to its file and direct the Judicial Magistrate First Class, Ranpur to adjudicate the same on merits expeditiously after affording adequate opportunity to the parties.