MINABEN LAXMINARAYAN JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the challenge in both these applications are to the selfsame FIR, those were heard analogously and are being disposed of by this common judgment and order.

(2.) At the outset, Mr. Sandip Patel, the learned counsel appearing for the applicant-original accused No.1 in Criminal Misc. Application No.8137 of 2014 submits that he does not want to press the said application qua the applicant-accused No.1 so far as the offence under the provisions of the Indian Penal Code are concerned. Accordingly, Criminal Misc. Application No.8137 of 2014 is disposed of as not pressed qua the applicant-original accused No.1, namely, Laxminarayan @ Laxmikant Misarilal Joshi so far as the offence under the provisions of the Indian Penal Code are concerned. The investigation shall proceed further so far as the offence under the Indian Penal Code are concerned.

(3.) For the sake of convenience, Criminal Misc. Application No.7573 of 2014 is treated as the lead matter.