AMITBHAI HARILAL RUPARELIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.Meena Vyas on behalf of the applicants, learned APP Ms.M. D. Mehta for the respondent State and learned Advocate Mr.Vimal Purohit for respondent No.2 - original complainant.

(2.) Issue Rule returnable forthwith. Learned Advocates appearing for the respective respondents waive service of Rule. With the consent of the parties, the present applications are taken up for final hearing.

(3.) By way of Criminal Misc. Application No.14333 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-140/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC; by Criminal Misc. Application No.14334 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-141/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC; by Criminal Misc. Application No.14335 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-142/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC; by Criminal Misc. Application No.14336 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-143/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC; by Criminal Misc. Application No.14337 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-144/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC and by Criminal Misc. Application No.14338 of 2011, the applicants pray for quashing of the Criminal Complaint being C. R. No.I-145/2011 registered with Katargam Police Station, Surat on 26/7/2011 for the offences punishable under Ss. 406 , 420 , 114 and 120B of IPC.