GOPALBHAI R PRAJAPATI Vs. PRATAPBHAI HAMIRBHAI BHEDE

JUDGEMENT

(1.) All these Cri. Misc. Applications are filed by the petitioners " original accused, under Section 482 of the Criminal Procedure Code praying for quashing and setting aside the respective complaints filed by the complainants in different Courts of learned Judicial Magistrate First Class in the State of Gujarat. Since common issue is raised and it is in respect of the same incident, all these applications are heard together and disposed of, at the request of the learned advocates appearing for the respective parties, by this common judgment and order.

(2.) Cri. Misc. Application No. 4518 of 2003 is filed by the petitioner " original accused praying for quashing and setting aside the criminal Complaint No. 64/2003 filed by the complainant for the alleged offence under Sections 295-A, 504, 500 & 114 of I.P.C. in the Court of Judicial Magistrate First Class, Liliya. Similarly, the following are the details of other Cri. Misc. Applications challenging the complaints filed in the different Courts in the <FRM>JUDGEMENT_214_TLGJ0_2006Html1.htm</FRM>

(3.) Since most of the arguments are canvassed by the learned advocates in Cri. Misc. Application No. 6967/2003 and since in the said application, prayer was made for quashing and setting aside the Criminal Case No. 1457/2003 wherein as many as 19 accused were impleaded out of whom some were also accused either in one or other complaints, the facts are taken from the said application for the sake of convenience.