ARVIND GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This batch of applications is filed by the applicant under Sec. 482 of the Code of Criminal Procedure invoking the inherent jurisdiction of this Court for quashing and setting aside the complaints registered before the Court of learned Metropolitan Magistrate, Ahmedabad, and the Court of learned Additional Judicial Magistrate, First Class, Gandhinagar, being Criminal Case Nos.3457 of 2012, 3458 of 2012, 5225 of 2012, 5226 of 2012, 116 of 2013, 117 of 2013, 118 of 2013, 119 of 2013 and 5224 of 2012 respectively.

(2.) Heard learned advocate Mr.D.R.Bhatt appearing for the applicant and learned APP Mr.L.B.Dabhi appearing for the respondent - State.

(3.) As the issue involved in the present applications is identical, therefore, for the sake of convenience, the Criminal Misc. Application No.15567 of 2013 is taken as the lead matter and the facts of the said case have been considered.