KRISHNAI HOSPITAL PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the order dtd. 7/4/2018 passed below Exh.12 by the learned Judicial Magistrate, First Class, Rajkot in Criminal Case Nos.5061 of 2017; order dtd. 7/4/2018 passed below Exh.7 by the learned Judicial Magistrate, First Class, Rajkot in Criminal Case No.5062 of 2017; order dtd. 7/4/2018 passed below Exh.7 by the learned Judicial Magistrate, First Class, Rajkot in Criminal Case No.5063 of 2017 and order dtd. 7/4/2018 passed below Exh.7 by the learned Judicial Magistrate, First Class, Rajkot in Criminal Case No.5064 of 2017.

(2.) As the common question of facts and law are involved in all these petitions, at the request of learned advocates for the parties, they are heard together and disposed of by this common judgment.

(3.) Rule. Learned APP Mr.Jayswal waives service of notice of rule for respondent no.1-state. Learned advocate Mr.Anand Gogia waives service of notice of rule for respondent no.2.