MANOHAR MANGHARAM GALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since one of the petitioner in all the mater is common and the co-petitioners are related to the common petitioner and the issue is almost similar, thus, all the petitions are heard together and are disposed of by this common judgment.

(2.) The petitioners have filed these petitions under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C.") praying to quash and set aside the complaints being:

(3.) Advocate Mr. Vimal Patel for VMP Legal, submits that the petitioners are before this Court praying for quashing of five complaints and states that about ten cases have been registered against Manohar Mangharam Galani and his family members as co-accused, which include father, brother, sister and brother-in-law. He submits that out of ten complaints, five complaints have been dismissed. The brief narration of the five cases, which were dismissed, are enumerated hereunder: