AMUBHAI DIPUBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two applications are filed on the same grounds raising same contentions and arising out of same facts. At the request of learned advocates appearing for the respective parties, both the matters are taken up for joint hearing and disposal. The facts are recorded from the lead matter being Criminal Misc. Application No.7940 of 2013.

(2.) The application is filed under Sec. 482 of the Code of Criminal Procedure challenging the order dtd. 7/5/2013 by the learned 3 rd Judicial Magistrate First Class, Court No.3, Surat in Criminal Misc. Application No.391 of 2013 and also praying for quashing of FIR filed with Katargam Police Station being C.R.No.I-61 of 2013.

(3.) This Court vide order dtd. 31/5/2013 had admitted matter and granted interim relief in terms of para-9(c) by which the further investigation and all the proceedings pertaining to the aforesaid C.R. qua the present applicants were ordered to be stayed.