BHAVESHBHAI NARESCHANDRA AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all four petitions are filed under sec. 482 of Cr.P.C. questioning filing of FIR being C.R.No.I-12 of 2013 registered with DCB Crime Police Station, Vadodara. Captioned petitions involve same facts and issue in dispute, all of them since tagged, with the consent of learned advocates for both the sides, they are heard together and disposed of by this common order.

(2.) Criminal Misc. Application No.10988 of 2013 is treated as lead matter.

(3.) Facts of the case are as under :-