(1.) Rule. Since the issues involved in the present applications are identical in nature, Criminal Misc. Application No. 6700 of 2017 is considered as leading matter and both the matters are decided together.
(2.) The present application is filed for seeking following reliefs:
(3.) Brief facts as per the case of the applicants in this application are as such that on 30/12/2016 the complainant was travelling from Rajkot to Palanpur in his car. On the way he stopped at a HP Petrol Pump near Limbdi Sugar Spice Hotel to fill diesel. After ascertaining that the petrol pump accepts payment by card, he had filled up diesel of Rs.1500.00. However, no payment could be processed despite the card was swiped repeated times. Therefore, he had asked the petrol pump attendant to call his manager and the first informant informed him that may be because the card had reached its limit of Rs.24,000.00 and therefore he offered to give Rs.900.00 and remaining Rs.600.00 would be given when he returns as he is working at Rajkot and goes to Palanpur every weekend.