MUKESH GULABBHAI KAPADIYA 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 holding and declaring that the observations made against the applicant herein (i) in the impugned orders dtd. 3/10/2019 passed below Exh.435 and dtd. 24/10/2019 passed below Exh.438 in Special CBI Case No.16 of 2005 (ii) in the impugned orders dtd. 3/10/2019 passed below Exh.282 and dtd. 24/10/2019 below Exh. 284 in Special CBI Case No.17 of 2005; (iii) in the impugned orders dtd. 3/10/2019 passed below Exh.356 and dtd. 24/10/2019 below Exh. 358 in Special CBI Case No.18 of 2005; and (iv) in the impugned orders dtd. 3/10/2019 passed below Exh.479 and dtd. 24/10/2019 below Exh.483 in Special CBI Case No.19 of 2005, as absolutely unwarranted, bad, illegal and against the evidence on record and to expunge the same.

(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 order.

(3.) Rule returnable forthwith. Respective learned advocates parties waive service of rule for the respective parties.