USHODAYA ENTERPRISES PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have invoked inherent jurisdiction of this Court under Section-482 of the Code of Criminal Procedure to quash and set aside Criminal Case No.1026 of 1994 pending on the file of the 5th Additional Senior Civil Judge and Judicial Magistrate, First Class, Bhuj, Kuchchh.

(2.) The facts leading to filing of the present application in narrow compass are as under:-

(3.) Heard Ms. Sejal Sutariya, learned advocate for Ms. Minoo Shah for the applicants, Ms. Chetna Shah, learned APP for the respondent no.1-State and Mr. Nalin Thakker, learned advocate for the respondent no.2.