MANOJ @ MIKE AMBALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of facts and law arise out of these applications and these applications relate to identical complaints being Criminal Case No.2953 of 2002, Criminal Case No.3363 of 2002 and Criminal Case No.3362 of 2002 pending before the Court of ld. Judicial Magistrate First Class, Anand, they are being heard together and decided and disposed of by this common judgment.

(2.) CRIMINAL Misc. Application No.8869 of 2012 is preferred by the petitioner -original accused No.10 under Section 482 of the Code of Criminal Procedure, 1973, for quashing and setting aside the impugned complaint being Criminal Case No.2953 of 2002 filed by respondent No.2 -original complainant under Section 138 read with Section 141 of the Negotiable Instruments Act, which is pending before the learned Judicial Magistrate First Class, Anand.

(3.) CRIMINAL Misc. Application No.9162 of 2012 is preferred by the petitioner -original accused No.10 for quashing and setting aside the impugned complaint being Criminal Case No.3362 of 2002 filed by respondent No.2 -original complainant under Section 138 read with Section 141 of the Negotiable Instruments Act in the Court of learned Judicial Magistrate First Class, Anand.