BHURJIBHAI SHAKRAJI BARANDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the issues involved in both the above captioned applications are more or less the same, those were heard together and are being disposed of by this common judgment and order.

(2.) THE challenge in both the applications is to the chargesheets filed against the applicant -accused of the offence punishable under sections 465, 467, 468, 471, 120B read with section 114 of the Indian Penal Code.

(3.) THE Criminal Misc. Application No.4828 of 2014 arises from a first information report dated 17th September, 2013 registered with the Bhavnagar A Division Police Station vide C.R. No.I -175 of 2013. In the charge -sheet filed by the Investigating Officer dated 29th December, 2013, the applicant figures as the accused No.12.