MANOJKUMAR GANESHMAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Case Nos.23296 of 2018, 23301 of 2018, 21845 of 2018, 21807 of 2018, 21846 of 2018, 21842 of 2018, 23299 of 2018, 21809 of 2018, 21813 of 2018 and 21840 of 2018 respectively filed under the offences punishable under Sec. 143(2) read with Sec. 129 read with Schedule-III Part I of the Companies Act, 2013 ('the Act' for short) pending in the Court of learned Chief Metropolitan Magistrate, Ahmedabad and the order of issuance of process against the applicant under Sec. 204 of the Code.

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

(3.) Rule returnable forthwith. Learned APP Mr.Joshi waives service of notice of rule for respondent no.1-state and learned advocate Mr.Divyeshwar waives service of notice of rule for respondent no.2.