LADULAL KANAIYALAL BORADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present applications arise out of same FIR and therefore, the same are hereby disposed of by this common order.

(2.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(3.) By these applications, under Sec. 483 of the Code of Criminal Procedure, 1973, applicants seek to invoke inherent powers of this Court praying for quashment of proceedings of Criminal Case No.3842 of 2015 pending in the Court of learned 5th Additional JMFC, Surat arising from FIR being I-C.R.No.97 of 2014 registered with Puna Police Station, Surat for the offences as mentioned in the FIR.