DASHRATHBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.A.D.Oza, learned Public Prosecutor with Mr.R.J.Dave, learned counsel for the complainant and Mr.K.G.Vakharia, learned Senior Counsel for Mr.Tushar Mehta, waive service of notice of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) These three applications have been filed under Sec.439 of the Code of Criminal Procedure as they are in judicial custody in connection with Crime Register No.I-452 of 2002 registered with Naranpura Police Station for the alleged commission of offences punishable under Secs.167, 406, 420, 467, 468 and 471 read with 120-B of the Indian Penal Code and Sec.46 of the banking Regulation Act.

(3.) As all these applications arise out of a common crime register number of Naranpura Police Station, all these applications are heard together and are being decided by this common order.